Section 13(3A) in Haryana Urban (Control of Rent and Eviction) Act, 1973
(3A)[ In the case of a non-residential building, a landlord who stands retired or discharged [ - ] [Inserted by Haryana Act 16 of 1978.] from the armed forces of the Union of India or who was a minor son at the time of death of the deceased landlord, and requires it for his personal use, may, within a period of three years from the date of retirement or discharge or attaining the age of eighteen years, as the case may be, apply to the Controller for an order directing the tenant to put the landlord in possession :Provided that where the landlord has obtained possession of a non-residential building under this sub-section, he shall not be entitled to apply again for the possession of any other non-residential building of the same class.]
