Section 4(3) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(3)In fixing the fair rent, the Controller may allow an increase or decrease on the basic rent determined under sub-section (2), not exceeding twenty-five per centum of the rise or fall in the general level of prices since the date of agreed rent or the date of application, as the case may be, in accordance with the [average of All India Wholesale Price Index Numbers, as determined by the Government of India, for the calendar year immediately preceding the date of application.] [Substituted by Haryana Act 16 of 1978.]
