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

State of Kerala - Subsection

Section 10(4)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

(a)The Rent Control Court to whom a report is made under sub-section (3) shall, if satisfied that a bona fide doubt or dispute exists in the matter direct that pending removal of the doubt or settlement of the dispute as aforesaid, the deposit be held by the authority concerned.