Section 7 in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
7. Restriction on subletting.
(1)After the commencement of this Act, no tenant shall, without the previous consent in writing of the landlord,(a)sublet whole or part of the premises held by him as a tenant;(b)transfer or assign his rights in the tenancy agreement or any part thereof.(2)Where the premises are sublet as provided in sub-section (1), the tenant shall inform the landlord the date of commencement or termination of sub-tenancy, as the case may be, within one month of the commencement or termination.
