Section 10(2) in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
(2)Any person who is entitled and who desires to receive the rent deposited under sections 8(5), 9 or 11 shall present an application for the purpose to the Controller or the Appellate Authority, as the case may be, supported by an affidavit showing how he is entitled to receive the rent deposited:Provided that no affidavit in support of the application shall be required in the case of any order passed by the Controller under section 9(4) (b) or by a competent Court under section 9(5) and a copy thereof is attached to the application.
