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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(1)If the amenities of electricity, sewerage or tap water supply have been made available in any locality by the State Government or a local authority, the tenant of the building or rented land of such locality shall be entitled to the enjoyment thereof subject to the provisions hereinafter contained.