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[Cites 0, Cited by 7] [Section 13(3)] [Section 13] [Entire Act]

State of Haryana - Subsection

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

(c)in the case of any building or rented land, if he requires it to carry out any building work at the instance of the State Government or local authority or any improvement trust under some improvement or development scheme or if it has become unsafe or unfit for human habitation :