(3)[ If any landlord re-lets or transfers the whole or any part of any premises in contravention of the provisions of sub-section (1) or sub-section (2) of section 19 he shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.] [Substituted by Act 57 of 1988, section 19, for sub-section (3) (w.e.f. 1-12-1989).]
