- Where an order for eviction in respect of any premises is made under section 22 against a tenant but not against a subtenant referred to in section 29 and a notice of the subtenancy has been given to the landlord, the subtenant shall, with effect from the date of the order, be deemed to have become a tenant holding the premises in his occupation directly under the landlord on The same terms and conditions on which the tenant would have hold from the landlord, if the tenancy had continued.
