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

(1) A tenant not having a right of occupancy may make improvements on his tenancy with the assent of his 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.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.