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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(5) in Karnataka Rent Act, 1999

(5)When any deposit is made under sub-section (1) the Court, the District Judge or the High Court, as the case may be, shall cause notice of the deposit to be served on the landlord in the prescribed manner and the amount deposited may, subject to such conditions as may be prescribed, be withdrawn by the landlord on application made by him to the Court in this behalf.