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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(7) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(7)The Controller shall, while holding an inquiry in a proceeding to which this section applies, follow the practice and procedure of a Court of Small Causes, including the recording of evidence.