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 6] [Entire Act] State of Haryana - Subsection Section 6(b) in Haryana Urban (Control of Rent and Eviction) Act, 1973 (b)any agreement for the payment of any sum in addition to fair rent or of rent in excess of such fair rent shall be null and void.
