61. Improvements by landlords on tenancies of occupancy tenants.
(1)Without the previous permission of the Collector, a landlord shall not make an improvement on the tenancy of a tenant having a right of occupancy.(2)If a landlord desires to make such an improvement, he may apply to the Collector for permission to make it, and the Collector shall, before making an order on the application, hear the objection, if any, of the tenant.(3)In making an order on an application under Sub-section (2) the Collector shall, be guided by such rules, if any, as the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, [-] [The words 'with the previous sanction of the Governor-General in Council' were repealed by the Decentralization 1914 (IV of 1914)] make in this behalf.
