Section 10(1) in The Kerala Buildings (Lease and Rent control) Act, 1965
(1)Where the address of the landlord or his authorised agent is not known to the tenant he may deposit the rent lawfully payable to the landlord in respect of building together with such fee as may be prescribed for the service of the notice referred to in sub-section (2) before such authority and in such manner as may be prescribed, as aforesaid, before the same authority and in the same manner until the address of the landlord or his authorised agent becomes known to the tenant.
