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[Cites 0, Cited by 35] [Section 13(3)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3)(a) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(a)in the case of a residential building, if, -
(i)he requires it for his own occupation, is not occupying another residential building in the urban area concerned and has not vacated such building without sufficient cause after the commencement of the 1949 Act in the said urban area;
(ii)[ he requires it for use as an office or consulting room by his son who intends to start practice as a lawyer, qualified architect or chartered accountant or as a "registered practitioner" within the meaning of that expression used in the Punjab Medical Registration Act, 1916, the Punjab Ayurvedic and Unani Practitioners Act, 1963, or the Punjab Homoeopathic Practitioners Act, 1965, or for the residence of his son who is married : [Substituted by Haryana Act 16 of 1978.]