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] [Entire Act] State of Punjab - Section Section 15 in Allotment/Transfer of Booths on lease-hold basis in Chandigarh Scheme, 1977 15. The lessee shall not assign his rights of lease and shall not sublet or otherwise transfer or part with possession of the booth or any part thereof.
