Section 5 in The Haryana Urban (Control of Rent and Eviction) Rules, 1976
5. Applications (Sections 4 and 13).
(1)In addition to the particulars mentioned in rules 3, 4 and 6 as far as these may be applicable, every application made under this Act, shall contain simple and concise narrative of the facts which the party, by whom or on whose behalf the statement of pleading is made, believes to be material to the case and which he either admits or believes that he will be able to prove.(2)Every application under the Act shall be accompanied by a spare copy of sufficient number of spare copies thereof for service on the respondents mentioned therein.(3)Every application shall be signed and verified in the manner prescribed under the rules 14 and 15 of Order IV of the First Schedule to the Code of Civil Procedure, 1908.
