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[Cites 0, Cited by 4] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in The Kerala Buildings (Lease and Rent control) Act, 1965

(2)The rent so deposited may, subject to such conditions as may be imposed by the Rent Control Court, be withdrawn by the landlord or his authorised agent, on application to the Court.