If a question arises between a tenant and his landholder-- (a) as to the right to make an improvement; or (b) as to whether a work contravenes the provisions of section 48; or (c) as to whether a particular work is an improvement; or (d) as to the right to the benefit of an improvement under section 51, the sub-divisional officer shall, on the application of either party, decide the question and submit the record of the case for confirmation of the order passed by him to the collector.Open in Lexace · Ask the AI about this section
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