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 3] [Section 10] [Entire Act] State of Haryana - Subsection Section 10(1) in Haryana Urban (Control of Rent and Eviction) Act, 1973 (1)No landlord shall, without just and sufficient cause, cut off or withhold any of the amenities enjoyed by the tenant.
