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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976

(2)Such particulars shall be furnished within a period of sixty days from the commencement of these rules :Provided that when any new tenancy is created the particulars shall be furnished within a period of thirty days of the creation of tenancy.