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[Cites 0, Cited by 30] [Section 1] [Entire Act]

State of Haryana - Subsection

Section 1(3) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(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.]