Section 15(1) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(1)Notwithstanding anything contained in any law but subject to any contract to the contrary, it shall not be lawful after the coming into operation of this Act for any tenant to sub-let the whole or any part of the premises let to him or to assign or transfer in any other manner his interest therein [and after the date of commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1973, for any tenant to give on licence the whole or part of such premises:] [This portion was inserted by Mah. 17 of 1973, s. 13(a)(i).]Provided that the State Government may by notification in the Official Gazette, permit in any area the transfer of interest in premises held under such leases or class of leases 21or the giving on licence any premises or class of premises and no such extent as may be specified in the notification.
