Section 15(4) in The Delhi and Ajmer Rent Control Act, 1952
(4)If, in any proceeding referred to in sub-section (1) or sub-section (2), (here is any dispute as to the person or persons to whom the rent is payable, me Controller may direct the tenant to deposit with the Controller the amount payable by him under sub-section (1) or sub-section (2) or sub-section (3), as the case may be, and in such a case, no person shall be entitled to withdraw the amount in deposit until the Controller decides the dispute and makes an order for payment of the same.
