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State of Punjab - Section

Section 64 in The Punjab Tenancy Act, 1887

64. Title of tenants not having the right of occupancy to make improvements.

(1)A tenant not having the right of occupancy may make improvements on his tenancy, with the assent of the landlord.
(2)If at any time the question arises whether or not the landlord assented to the making of an improvement by a tenant not having a right of occupancy, the assent may be inferred from circumstances.