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[Cites 0, Cited by 9] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(1) in The M.P. Accommodation Control Act, 1961

(1)No tenant shall, without the previous consent in writing of the landlord,-
(a)sub-let the whole or any part of the accommodation held by him as a tenant; or
(b)transfer or assign his rights in the tenancy or in any part thereof.