Legal Document View

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
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(1)(c) in The Haryana Urban (Control of Rent and Eviction) Rules, 1976

(c)name and address of the landlord if the particulars are furnished by the tenant and name of the tenant, if the particulars are furnished by the landlord;