Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(7) in Chhattisgarh Rent Control Adaptation Rules, 2016

(7)No Tenancy. - That the Licensee shall not claim any tenancy right and shall not have any right to transfer, assign, and sublet or grant any License or sub-license in respect of the licensed premises or any part thereof and also shall not mortgage or raise any loan against the said premises.