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 24 in Licensing of Tenements and Sites and Services in Chandigarh Scheme, 1979 24. The licensee shall not sublet, assign or otherwise part with possession of the tenement or the site as the case may be.
