Section 44 in The United Provinces Tenancy Act, 1939
44. Transfers which are void or voidable
. - (1) Every transfer, other than a sub-lease, made by a tenant in contravention of the provisions of this Act, and every sub-lease made by a tenant of sir, or by a sub-tenant in contravention of the provisions of sub-section (2) of Section 39, shall be void.(2)Every sub-lease made by a tenant in contravention of tire provisions of this Act, other than a sub-lease, which is void under sub-section (1), shall be voidable at the option of the land-holder.Extinction of Tenancies
