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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3)(iv) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(iv)the tenant has already in his own possession a residential building or subsequently acquires possession of, or erects, such a building reasonably sufficient for his requirement in the urban area concerned;