Section 9(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)The amount deposited under sub-section (3) or under sub-section (5) of section 8, or under sub-section (1) of this section may, subject to such conditions as may be prescribed, be withdrawn by the person held by the Controller to be entitled to the amount on application made by such person to the Controller in that behalf.
