Section 3(vii) in New Bombay Disposal Land Regulations, 1975
(vii)Restrictions against Assignment. - The Lessee shall not sell, assign, mortgage, underlet or otherwise transfer wholly or partly the demised land or his interest therein or part wholly or partly with the possession of the demised land or permit any person to use wholly or partly the demised land (hereinafter referred to as "transfer of the demised land") PROVIDED THAT nothing contained herein shall apply if the Lessee shall perform to the satisfaction of the Corporation the following conditions :-
