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

State of Haryana - Subsection

Section 22(1) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(1)If any person contravenes any of the provisions of sub-section (2) of section 8, sub-section (1) of section 10, section 11 or section 21, he shall be punishable with fine which may extend to one thousand rupees.