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(e) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976 (e)in case of non-residential building or rented land, the purpose for which the building or rented land is used and the number of employees, if any, working therein; and
