Transfer of Property Act, 1882
109. Rights of lessor's transferee
If the lessor transfers the property leased, or any part
thereof, or any part of his interest therein, the transferee, in the absence of
a contract to the contrary, shall possess all the rights, and, if the lessee so
elects, be subject to all the liabilities of the lessor as to the property or
part transferred so long as he is the owner of it; but the lessor shall not, by
reason only of such transfer cease to be subject to any of the liabilities
imposed upon him by the lease, unless the lessee elects to treat the transferee
as the person liable to him:
PROVIDED that the transferee is not entitled to arrears
of rent due before the transfer, and that, if the lessee, not having reason to
believe that such transfer has been made, pays rent to the lessor, the lessee
shall not be liable to pay such rent over again to the transferee.
The lessor, the transferee and the lessee may determine what
proportion of the premium or rent reserved by the lease is payable in respect
of the part so transferred, and, in case they disagree, such determination may
be made by any court having jurisdiction to entertain a suit for the possession
of the property leased.