Section 27(2) in The Ajmer Tenancy and Land Records Act, 1950
(2)No occupancy, exproprietary or hereditary tenant shall sub-let the whole or any portion of his holding--(a)to a person other than an agriculturist, or(b)for a term exceeding three years:Provided that a period of not less than three years shall intervene between the expiry of one sub-lease and the beginning of the next sub-lease.
