Section 13(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947
(2)Where any bona fide doubt or dispute has arisen as to the person who is entitled to receive any rent in respect of any building, the tenant may deposit such rent in the prescribed manner, stating the circumstances under which such deposit is made and may, until such doubt has been removed or such dispute has been settled by the decision of any competent Court or by settlement between parties, continue to deposit in the manner, the rent that may subsequently become due in respect of such building.
