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Union of India - Section

Section 25 in The Ajmer Tenancy and Land Records Act, 1950

25. Interest of a tenant, if heritable and transferable.-

The interest of an occupancy tenant, an exproprietary tenant, a hereditary tenant and a non-occupancy tenant is heritable, but is not transferable, otherwise than by sub-lease as hereinafter provided, or by transfer or surrender to a co-tenant.