(4)Any sum deposited as aforesaid may in the absence of any order of a Civil Court to the contrary, be repaid to the depositor,-(a)at the discretion of the Deputy Commissioner, and after serving notice on the landlord and giving him an opportunity to object, and for reasons to be recorded in writing at any time within a period of three years from the date on which the deposit was made, or(b)upon the application of the depositor at any time after the expiration of the said period.
