Section 26(6) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(6)When a deposit has been made under sub-section (5), the amount of such deposit shall be held by the Controller pending the removal of the doubt or the settlement of the dispute which has arises as to the person, who is entitled to receive the rent, either by the decision of a competent court or by settlement between the parties, and the amount of such deposit may be withdrawn by the person who is declared by such court to be entitled to it or who is held by the Controller to be entitled to it in accordance with the settlement.
