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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(5)(a) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(a)in the case of death of such landlord before the commencement of the Haryana Urban (Control of Rent and Eviction) Amendment Act, 1988, within one year of such commencement.