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[Cites 0, Cited by 2] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(4) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972

(4)On any deposit being made under sub-section (1) , the Court shall cause a notice of the deposit to be served on the alleged landlord, and the amount of deposit may be withdrawn by that person on application made by him to the Court in that behalf.