Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Haryana - Subsection Section 4(b) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976 (b)whether fair rent has been fixed under the Act and if so, the amount of such fair rent and date from which it took effect;
