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[Cites 0, Cited by 4] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(4) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(4)The appellate authority shall decide the appeal after sending for the records of the case from the Controller and after giving the parties an opportunity of being heard and, if necessary, after making such further inquiry as it thinks fit either personally or through the Controller.