Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 153] [Section 15] [Entire Act] State of Haryana - Subsection Section 15(6) in Haryana Urban (Control of Rent and Eviction) Act, 1973 (6)Where leave is granted to the tenant to contest the application, the Controller shall commence the hearing of the application as early as practicable.
