Section 139 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
139. Deposit of rent in the Court of Tehsildar
(1) A tenant may make an application for permission to deposit in the court of the Tehsildar an instalment or instalments or the unpaid balance of an instalment or instalments of rent in arrears on the date of such application and if such application complies substantially with the provisions of sub-section (2), the Tehsildar shall receive such deposit and grant a receipt therefor which shall operate as an a, quittance for the amount deposited as if such amount had been received by the person entitled to receive it.(2)Such application shall specify the n me of the person to whom the amount deposited is due as arrears of rent, or where several persons are entitled to receive . such amount either jointly or separately, the name of each of such person or where the tenant entertains a bona fide doubt as to who is entitled to receive such amount, the name of the person to whom rent was last paid and of the person now claiming it.
