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State of Punjab - Section

Section 26 in The Punjab Rent Act, 1995

26. [ Restrictions on sub-letting. [Substituted by Punjab Act No. 33 of 2013, dated 16.4.2013]

- without the previous consent, in writing, of the landlord, no tenant shall-
(a)sub-let the whole or any part of the premises held as a tenant; or
(b)transfer of assign his right in the tenancy or any part thereof.]