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 20] [Section 13(2)] [Section 13] [Entire Act] State of Haryana - Subsection Section 13(2)(ii) in Haryana Urban (Control of Rent and Eviction) Act, 1973 (ii)that the tenant has after the commencement of the 1949 Act without the written consent of the landlord, -