Section 4(2) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(2)[ In fixing the fair rent under this section, the Controller shall first determine the basic rent which shall be, -(a)in respect of the building the construction whereof was completed on or before the 31st day of December, 1961 or land let out before the said date, the rent prevailing in the locality for similar building or rented land let out to a new tenant during the year 1962; and(b)in respect of the building the construction where of is completed after the 31st day of December, 1961 or land let out after the said date, the rent agreed upon between the landlord and the tenant preceding the date of the application, or where no rent has been agreed upon, the basic rent shall be determined on the basis of the rent prevailing in the locality for similar building or rented land at the date of application.]
