LexSection 25 — Interest of a tenant, if heritable and transferable.
The Ajmer Tenancy and Land Records Act, 1950
The interest of an occupancy tenant, an exproprietary tenant, a hereditary tenant find a non-occupancy tenant is heritable, but is not transferable, otherwise than by sublease as hereinafter provided, or by transfer or surrender to a co-tenant.Open in Lexace · Ask the AI about this section