- The acceptance by a landlord of the landlord's fee payable under Chapter III or Chapter IV in respect of any tenure or holding shall not operate -(a)as an admission of the permanence, the amount of fixity of rent, the area, the transferability or any incident of such tenure or holding, or(b)as an express consent under section 88 to the division of such tenure or holding or to the distribution of the rent payable in respect thereof.
