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[Cites 0, Cited by 6] [Section 13(3)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3)(b) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(b)in the case of rented land, if he requires it for his own use, is not occupying in the urban area concerned for the purpose of his business any other rented land and has not vacated such rented land without sufficient cause after the commencement of the 1949 Act;