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State of Haryana - Section

Section 21 in Haryana Urban (Control of Rent and Eviction) Act, 1973

21. Landlord and tenant to furnish particulars.

- Every landlord and every tenant of a building or rented land shall be bound to furnish to the Controller, or any person authorised by him in that behalf, such particulars in respect of such building or rented land as may be prescribed.