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[Cites 0, Cited by 4] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(5) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960

(5)The amount deposited under sub-section (1) may, subject to such conditions as may be prescribed, be withdrawn by the landlord on application made by him in that behalf to the Controller or the appellate authority, as the case may be.