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 0] [Section 3] [Entire Act] State of Haryana - Subsection Section 3(d) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976 (d)details of accommodation available together with particulars as regards the ground area, garden and out-houses, if any, appurtenant to the building;
