Section 21(9) in The West Bengal Premises Tenancy Act, 1997
(9)[ If an application is made for the withdrawal of any deposit of rent under section 23, the Controller shall order the amount of the rent to be paid to him in the manner mentioned in that section and the rules made thereunder.] [Sub-sections (9), (10) and (11) inserted by W.B. Act 21 of 2008.]
