Section 7 in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
7. Restriction 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 per sub-section (1) above the tenant shall notify the landlord the date of commencement or termination of sub-tenancy, as the case may be, within one month of the commencement or termination.
