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 6] [Entire Act] State of Haryana - Section Section 23 in Haryana Urban (Control of Rent and Eviction) Act, 1973 23. Power to make rules. - The State Government may, by notification, make rules to carry out all or any of the purposes of this Act.
