Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Haryana - Subsection Section 9(4) in Haryana Urban (Control of Rent and Eviction) Act, 1973 (4)After the amenity has been provided, the tenant shall immediately thereafter send the details of the expenses incurred by him to the landlord.
