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[Cites 0, Cited by 15] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(iii) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(iii)that the tenant has committed or caused to be committed such acts as are likely to impair materially the value or utility of the building or rented land;