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52. Disputes as regards improvements.- 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.    |
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