27. Notice of creation and termination of sub-tenancy.
- Where after the commencement of this Act, any premises are sub-let either in whole or in part by the tenant with the prior consent in writing of the landlord the tenant or the sub-tenant to whom the premises are sub-let may, in the prescribed manner, give notice to the landlord of the creation of the sub-tenancy within one month of the date of such sub-letting and also notify the termination of such sub-tenancy in the Form specified in Schedule X to this Act.
