Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(8) in The Punjab Industrial Housing Rules, 1956 (8)The allottee shall not assign his right of tenancy and shall not sublet or underlet or part with possession of the house or any part thereof.
