Section 13(3)(iii) in Haryana Urban (Control of Rent and Eviction) Act, 1973

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3)(iii) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(iii)it was let to the tenant for use as a residence by reason of his being in the service or employment of the landlord, and the tenant has ceased, whether before or after the commencement of this Act, to be in such service or employment :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Haryana - Subsection

Section 13(3)(iii) in Haryana Urban (Control of Rent and Eviction) Act, 1973