Section 4(2)(a) in Haryana Urban (Control of Rent and Eviction) Act, 1973

[Cites 0, Cited by 7] [Section 4(2)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2)(a) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(a)in respect of the building the construction whereof was completed on or before the 31st day of December, 1961 or land let out before the said date, the rent prevailing in the locality for similar building or rented land let out to a new tenant during the year 1962; and

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State of Haryana - Subsection

Section 4(2)(a) in Haryana Urban (Control of Rent and Eviction) Act, 1973