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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(1)(d) in Meghalaya Urban Areas Rent Control Act, (Amendment) Act, 1972

(d)where the tenant sublets the house or any part thereof or otherwise transfers his interest in the house or any part thereof without permission in writing from the landlord, or