Section 30(5) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(5)On a deposit being made under sub-section (2), the Court shall cause notice of the deposit to be served on the person or persons concerned and hold the amount of the deposit for the benefit of the person who may be found entitled to it by any competent Court or by a settlement between the parties, and the same shall be payable to such person.
