Subject to the provisions of Section 77, a division of a tenancy, or a distribution of rent payable in respect thereof, shall not be binding on the landlord unless it is made with his express consent in writing, or with that of his agent duly authorised in that behalf:Provided that if there is proved to have been made in any landlord's rent-roll any entry showing that any tenancy has been divided or that the rent payable in respect thereof has been distributed, such landlord may be presumed to have given his express consent in writing to such division or distribution.
