(1) Subjects to the provisions of sub-section (2) , the extinction of the interest of a tenant shall operate to extinguish the interest of any sub-tenant holding under him. (2) When the right of a tenant in any land is extinguished under the provisions of clause (g) of section 28 the sub-tenant, if any, of such land shall become a hereditary tenant.Open in Lexace · Ask the AI about this section
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