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SC: Unless Contract Allows, Subletting is Impermissible Under Bombay Rent Control Act - (24 Mar 2023)

TENANCY

Supreme Court has held that unless contract itself permits sub-letting, it shall not be lawful, after coming into operation of Bombay Rents, Hotel and Lodging House Rates (Control) Act, 1947, for a tenant to sub-let premises let out to him or to assign or transfer in any manner his interest therein.

Tags : SUPREME COURT   SUB-LETTING   TENANT   BOMBAY RENT CONTROL ACT  

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