Section 13(1) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
(1)The Haryana Rent Restriction Rules, 1972 framed under the East Punjab Urban Rent Restriction Act, 1949 (East Punjab Act 3 of 1949), are hereby repealed :Provided that such repeal shall not affect any proceedings pending or order passed immediately before the commencement of these rules which shall be continued and disposed of or enforced as if the said rules has not been repealed.
