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State of Jammu-Kashmir - Section

Section 7 in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

7. Restriction on Subletting

— (1) After the commencement of the Act, no tenant shall, without the previous consent in writing of the landlord, —
(a)sublet whole or any part of the premises held by him as a tenant; or
(b)transfer or assign his rights in the tenancy or any part thereof.