Section 25 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
25.
The allotment shall, in no event operate, nor shall be construed so to create, confer or grant any lease or sub-lease, tenancy or sub-tenancy or any right, title or interest into or upon the Chamber in favour of the allottee. The allottee shall, in no circumstances, claim or plead any right to tenancy or subtenancy, lease or sub-lease into or upon the chamber or any right in the nature or any right other than that of bare-user.
