Section 13(2)(i) in Haryana Urban (Control of Rent and Eviction) Act, 1973

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State of Haryana - Subsection

Section 13(2)(i) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(i)that the tenant has not paid or tendered the rent due from him in respect of the building or rented land within fifteen days after the expiry of the time fixed in the agreement of tenancy with his landlord or in the absence of any such agreement by the last day of the month next following that for which the rent is payable :

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State of Haryana - Subsection

Section 13(2)(i) in Haryana Urban (Control of Rent and Eviction) Act, 1973