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[Cites 0, Cited by 13] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(v) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(v)that where the building is situated in a place other than a hill station, the tenant has ceased to occupy the building for a continuous period of four months without reasonable cause;