(1)Where, at any time before the date of application of Part V of the Karnataka Rent Control Act, 1961 (Karnataka Act 22 of 1961) to the local area in relation to the premises, 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 land lord was not obtained for such sub¬letting the premises shall be deemed to have been lawfully sub¬let.
