Section 2(d) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(d)[ "non-residential building" means a building being used - [Substituted by Haryana Act 14 of 1976 section 2.](i)mainly for the purpose of business or trade; or(ii)partly for the purpose of business or trade and partly for the purpose of residence, subject to the condition that the person who carries on business or trade in the building resides there :
