Section 4(4)(i) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955

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

State of Jharkhand - Subsection

Section 4(4)(i) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955

(i)order the payment of the amount deposited to the person entitled to it on the production of a certified copy of the decision of a competent Court or a deed signifying the agreement between the parties; or

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State of Jharkhand - Subsection

Section 4(4)(i) in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955