Section 16 in Jharkhand Buildings (Lease, Rent and Eviction) Control Act, 2000
16. Deposit of rent determined by the Controller during the pendency of appeal or revision.
- [The appellate authority or the Commissioner may, after giving an opportunity to the parties to be heard make an order for deposit of rent at such rate as may, be determined, month by month and arrears of rent, if any, and in case of non-compliance of this order, the appellate authority or the Commissioner shall order the defence against the fair rent order to be struck-off. The landlord may apply for permission to withdraw the amount of rent so deposited without prejudice to any other legal remedy to which he is otherwise entitled and the court may permit him to do so.] [Sub-section (1) deleted and sub-section (2) made original Section by Act 4 of 1994 (w.e 14.2.1994).]
