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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017

(1)After the commencement of this Act, no tenant shall without the previous consent in writing of the landlord-
(a)sublet whole or part of the premises held by him as a tenant;
(b)transfer or assign his rights in the tenancy agreement or any part thereof.