Section 84 in Bihar Regional Development Authority Act, 1974
84. Effect of subletting against the terms of tenancy.
- Where the tenant sublets the building or any part of it in contravention of the terms of the tenancy, his tenancy shall stand terminated with effect from the date of subletting and both the tenant and the sub-tenant shall be liable to pay damages jointly and separately to the Authority at a rate equal to three times the rate of rent payable for the building immediately before the termination until delivery of possession of the building or the part thereof to the Authority.
