(1)Where, at any time before the date of application of Part V of the Karnataka Rent Control Act, 1961 (Karnataka Act 22 of 1961) to the local area in relation to the premises, a tenant has sub-let the whole or any part of the premises and the sub-tenant is, at the commencement of this Act, in occupation of such premises, then, notwithstanding that the consent of the land lord was not obtained for such sub¬letting the premises shall be deemed to have been lawfully sub¬let.(2)After the commencement of this Act, no tenant shall, without the previous consent in writing of the landlord,-(a)sub-let the whole or any part of the premises held by him as a tenant; or(b)transfer or assign his rights in the tenancy or in any part thereof.(3)No landlord shall claim or receive the payment of any sum as premium or pugree or claim or receive any consideration whatsoever in cash or in kind for giving his consent to the sub¬letting of the whole or any part of the premises held by the tenant.
