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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(3)No Court shall take cognizance of an offence under this section except upon-
(a)a complaint in writing (of facts which constitute such offence) filed with the sanction of the Controller; or
(b)a report in writing of such facts made by the Controller.