29. Notice of creation and termination of subtenancy.-
Where, after the commencement of this Act, any premises are sub- let either in whole or in part by the tenant with the previous consent in writing of the landlord, the tenant or the sub- tenant to whom the premises are sub- let may, in the prescribed manner, give notice to the landlord of the creation of the sub- tenancy within one month of the date of such sub- letting and notify the termination of such sub- tenancy within one month of such termination.
