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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

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

(b)"recognised agent" means a person holding a power of attorney authorising him to act on behalf of his principal or an agent empowered, by written authority under the hand of the principal.