Section 4 in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952
4. Sub-letting by tenants.
- No tenant shall sub-let the whole or any portion of his holding except where the lessor is-(i)an unmarried woman; or, if married, has been divorced, or separated from her husband, or is a widow;(ii)a minor whose father is dead;(iii)a person prosecuting studies in a recognised institution and is not more than 25 years of age;(iv)a lunatic or an idiot;(v)a person incapable of cultivating by reason of blindness or other physical infirmity;(vi)in the military, naval or air service of the Union; or(vii)undergoing imprisonment for a term exceeding three years :Provided that in the case of holding held jointly by more persons than one, this exception shall not apply unless all such persons are at the commencement of the lease subject to one or other of the aforesaid disability.
