(1)The following classes of tenure-holders are entitled to transfer their tenures or portions thereof by sale, gift or exchange without the consent of their landlords-(a)Sub-proprietor other than sarbarakars,(b)persons holding land which has been recorded at a settlement of land revenue as shikmi kharida or kharida jamanbandi, and(c)bazyaftidars :Provided that a fee of rupees five shall be paid to the landlord in respect of the registration of such tenure or portion, except in the case of a bazyaftidar, when the fee shall be rupees two.
