Section 25 in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
25. Prohibition of sub-letting.
(1)No tenant shall sub-let the whole of the building under his tenancy.(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.
