Section 30(6) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(6)In respect of a deposit made as aforesaid, it shall be deemed that the person depositing it has paid it on the date of such deposit to the person in, whose favour it is deposited in the case referred to in sub-section (1) or to the landlord in the case referred to in sub-section (2) .
