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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(2)If any person contravenes any of the provisions of clause (a) of section 6, he shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.