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[Cites 0, Cited by 1] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(iv) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(iv)that the tenant has been guilty of such act and conduct as are a nuisance to the occupants of the same building or buildings in the neighbourhood;