Section 39 in The United Provinces Tenancy Act, 1939
39. Right to sub-let
. - (1) A tenant, other than a tenant of sir or a sub-tenant, may sub-let the whole or any portion of his holding under such restrictions as are imposed by this Act:Provided that no such sub-letting shall in any way, relieve the tenant of any of his liabilities to his land-holder.(2)No tenant of sir and no sub-tenant shall sub-let the whole or any part of his holding.
