Section 14 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
14. Sub-tenant to become tenant on determination of tenancy.
- Where the interest of a tenant of any premises is determined for any reason, any sub-tenant to whom the premises or any part thereof have been lawfully sub-let [before the commencement of the Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959 (Bombay Ordinance No. III of 1959) shall, subject to the provisions of this Act] [This portion was substituted for the words 'before the coming into operation of this Act' by Bombay 49 of 1959, section 6.], be deemed to become the tenant of the landlord on the same terms and conditions as he would have held from the tenant if the tenancy had continued.
