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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(7) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(7)Where the Controller is satisfied that any application made by a landlord for the eviction of a tenant is frivolous or vexatious, the Controller may direct that compensation not exceeding five hundred rupees be paid by such landlord to the tenant.