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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Haryana - Subsection

Section 6A(3) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(3)On receiving the deposit, the Controller shall give notice of the receipt thereof to the landlord and shall pay the amount thereof to him.] [Substituted by Haryana Act 14 of 1976 section 3.]