Section 15(5) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(5)The decisions of the appellate authority and subject to such decision, the order of the Controller shall be final and shall not be liable to be called in question in any court of law except as provided in sub-section (6) of this section.[Provided that in case of death of such landlord, his widow and in the case of death of such widow, his child, grandchild or widowed daughter-in-law who was dependent upon him at the time of his death shall be entitled to make an application under this section to the Controller, -(a)in the case of death of such landlord before the commencement of the Haryana Urban (Control of Rent and Eviction) Amendment Act, 1988, within one year of such commencement.(b)in the case of death of such landlord after such commencement, but before the date of his retirement or discharge, within one year of the date of his death;(c)in the case of death of such landlord after such commencement and the date of his retirement or discharge, within one year of the date of such retirement or discharge;and on the date of such application the right to recover the possession of the residential building which belonged to such landlord at the time of his death shall accrue to the applicant.] [Proviso added by Act No. 17 of 1988.]
