Section 44 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
44. Rights to let or sub-let
A holder of Khudkasht may let and a tenant may sublet the whole or any part of his holding subject to such restrictions as are imposed by this Act :Provided that no such sub-letting shall n any way relieve the tenant of any of his liabilities to his landholder.
