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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2) in Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960

(2)The amount deposited under sub-section (1) may, subject to such conditions as may be prescribed, be withdrawn by the person held by the controller to be entitled to the amount on application made by such person to the Controller in that behalf.