Section 16(1) in The Delhi and Ajmer Rent Control Act, 1952
(1)Where at any time before the 9th day of June, 1952, a tenant has sub-let the whole or any part of the premises and the sub?tenant is, at the commencement of this Act, in occupation of such premises, then notwithstanding that the consent of the landlord was not obtained for such sub-letting, the premises shall be deemed to have been lawfully sub-let.
