(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 Local Government may, with the previous sanction of the Governor General in Council, make in this behalf.Open in Lexace · Ask the AI about this section
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