Section 9(6) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(6)The landlord shall be entitled to enhance the rent of the building or the rented land to the extent of eight per centum per annum of the amount spent for providing such amenity from the date the amenity is provided :Provided that where the tenant has initially incurred the expenses for providing such amenity, the enhancement of rent shall not allowed till the amount spent by the tenant has been realized.
