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[Cites 0, Cited by 24] [Entire Act]

State of Haryana - Section

Section 14 in Haryana Urban (Control of Rent and Eviction) Act, 1973

14. Decisions which have become final not to be reopened.

- The Controller shall summarily reject any application under sub-section (2) or (3) of section 13 which raises substantially the issues as have been finally decided in any former proceedings under this Act.