(1)An occupancy raiyat may sub-let his holding or a portion thereof for a period not exceeding nine years :Provided that such sub-lease shall not be valid as against the landlord unless it is made with his consent or by a registered instrument.(2)A non-occupancy raiyat may sub-let his holding or a portion thereof of for a period not exceeding five years with the consent of the landlord.(3)When a raiyat has, without the consent of the landlord, granted a sub-lease by an instrument registered before the commencement of this Act, such sub-lease shall not be valid for more than nine years after the commencement of this Act in the case of an occupancy raiyat, or for more than five years in the case of a non-occupancy raiyat.(4)Save as provided in this section, no sub-lease granted by any raiyat shall be valid, as against his landlord, nor shall such sub-lease be valid as between the raiyat and his sub-lease.(5)Nothing contained in this section shall empower an occupancy raiyat to eject an under-raiyat referred to in Section 43 except in accordance with the proviso to Section 70.
