Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Tamilnadu - Subsection Section 30(a) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (a)a person to whom the tenant has transferred his rights under the lease with the written consent of the landlord; and
