Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Tamilnadu - Subsection Section 30(b) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (b)a sub-tenant in any case where the building or part thereof has been sublet with the written consent of the landlord or where the lease confers a right to sub-let.]
