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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(a) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(a)the landlord shall not claim or receive any premium or other like sum in addition to fair rent or any rent in excess of such fair rent, but the landlord may stipulate for and receive in advance an amount not exceeding one month's rent;