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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(a) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972

(a)no suit or other legal proceeding shall be maintained or continued in any Court for the refund of any rent or damages or costs recovered under the 1959 Act where such refund has been claimed merely on the ground that the said Act has been declared to be unconstitutional and void; and