Section 25(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(2)The tenant may with the permission in writing of the landlord and of the District Magistrate, sub-let a part of the building.Explanation. - For the purposes of this section-(i)where the tenant ceases, within the meaning of clause (b) of sub-section (1) or sub-section (2) of section 12, to occupy the building or any part thereof he shall be deemed to have sub-let that building or part ;(ii)lodging a person in a hotel or a lodging house shall not amount to sub-letting.
