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 12(5)] [Section 12] [Entire Act] State of Odisha - Subsection Section 12(5)(e) in The Orissa Industrial Housing Rules, 1969 (e)The allottee shall not assign his right of tenancy and shall not sub-let or under-let or part-with possession of the house or any part thereof;