Section 26 — Prohibition against certain kind of transfer or sub-lease.
The Ajmer Tenancy and Land Records Act, 1950
(1) No tenant shall sub-let, or otherwise transfer, the whole or any portion of his holding in consideration of a debt, whether reserving or not reserving rent to be paid periodically. (2) No sub-tenant shall sub-let the whole or any portion of his holding.Open in Lexace · Ask the AI about this section
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