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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(5) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(5)Notwithstanding anything contained in this Act, the Controller may fix the fair rent on the basis of the compromise arrived at between the parties to the proceedings. Such rent shall be binding only between the parties and their heirs.