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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(5)(a) in The Kerala Buildings (Lease and Rent control) Act, 1965

(a)Where the Rent Control Court passes an order under CL (a) of sub-section (4), any amount or amounts deposited under sub-section (3) may be withdrawn only by the person who is declared by a competent Court to be entitled thereto, or in case the doubt or dispute is removed by a settlement between the parties, only by the person who is held by the Rent Control Court to be entitled to amount or amounts in accordance with such settlement.