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 16] [Section 13] [Entire Act] State of Haryana - Subsection Section 13(1) in Haryana Urban (Control of Rent and Eviction) Act, 1973 (1)A tenant in possession of a building or a rented land shall not be evicted therefrom except in accordance with the provisions of this section.
