Section 14 in The M.P. Accommodation Control Act, 1961
14. Restrictions on sub-letting.
(1)No tenant shall, without the previous consent in writing of the landlord,-(a)sub-let the whole or any part of the accommodation held by him as a tenant; or(b)transfer or assign his rights in the tenancy or in any part thereof.(2)No landlord shall claim or receive the payment of any sum as premium or pugree or claim or receive any consideration whatsoever in cash or in kind for giving his consent to the sub-letting of the whole or any part of the accommodation held by the tenant.
