Chapter V

Devolution, Transfer, Extinction, Division, Exchange and Acquisition

Devolution and Transfer of Tenancies

25. Interest of a tenant, if heritable and transferable.-

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.