Section 4(d) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
(d)in case of a residential building, the number of persons occupying the same and what portion, if any, is occupied by the landlord and his dependents, and the number of members who are residing with him as his dependents;(dd)[ in case of non-residential building the extent of residential accommodation which he owns or otherwise is in his occupation in the urban area concerned.] [Added vide Haryana Notification dated 18.1.1985.];
