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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.    |
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