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[Cites 0, Cited by 0] [Section 16] [Entire Act]

NCT Delhi - Subsection

Section 16(3) in The Delhi and Ajmer Rent Control Act, 1952

(3)After the commencement of this Act, no tenant shall, without the previous consent in writing of the landlord,--
(a)sub-let the whole or any part of the premises held by him as a tenant; or
(b)transfer or assign his rights in the tenancy or in any part thereof.