Section 1 in Haryana Urban (Control of Rent and Eviction) Act, 1973
1. Short title and extent.
(1)This Act may be called the Haryana Urban (Control of Rent and Eviction) Act, 1973.(2)It shall extend to all urban areas in Haryana but nothing herein contained shall apply to any cantonment area.(3)[ Nothing in this Act shall apply to any building the construction of which is completed on or after the commencement of this Act for a period of ten years from the date of its completion.] [Substituted by Haryana Act 16 of 1978.]
