Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 26 in The Ajmer Tenancy and Land Records Act, 1950

26. Prohibition against certain kind of transfer or sub-lease.-

(1)No tenant shall sub-let, or otherwise transfer, the whole or any portion of his holding in consideration of a debt, whether reserving or not reserving rent to be paid periodically.
(2)No sub-tenant shall sub-let the whole or any portion of his holding.