2. The hirer is only entitled to transfer the tenancy rights during the currency of the HPTA. Once full payment of the house allotted to him is made no transfer will be permissible. For clarity sake it is pointed out that transfer will only be allowed in case where full payment is yet to be made and HPTA is enforceable. Once full payment is made and no-due certificate is issued, no transfer will be allowed, although demand for land enhanced compensation of cost due to finalisation of cost of houses is raised and amount is due from the allottee.
