Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Entire Act] State of Sikkim - Section Section 5 in Gangtok Rent Control Eviction Act, 1956 5. No tenant shall sub-let the premises either in whole or in part to a third party without the consent of the Landlord.
