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

State of Haryana - Subsection

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

(v)he is a member of the armed forces of the Union of India and requires it for the occupation of his family and produces a certificate, from the prescribed authority referred to in section 7 of the Indian Soldiers (Litigation) Act, 1925, that he is serving under special conditions within the meaning of section 3 of that Act.