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[Cites 0, Cited by 7] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(1) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(1)The State Government may, by a general or special order, by notification, confer on such officers and authorities as it may think fit, the powers of appellate authorities for the purposes of this Act, in such area or in such classes of cases as may be specified in the order.