Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(3) in The Delhi Rent Control Act, 1958

(3)After the commencement of this Act, no tenant shall, without the previous consent in writing of the landlord, -
(a)sub-let the whole or any part of the premises held by him as a tenant; or
(b)transfer or assign his rights in the tenancy or in any part thereof.