70. [ Notification of receipt of deposit of rent. [This section was substituted for the original section 70 by section 46 of the Madras Estates Land (Amend.) Act, 1934 (Madras Act VIII of 1934).]
- The Collector receiving the deposit shall forthwith cause to be affixed, in a conspicuous place at his office and in the vernacular language of the district, a notification of the receipt of such deposit containing a statement of all material particulars and shall also-in case (a) of sub-section (1) of section 68, cause a notice of the receipt of the deposit to be served on the person specified in the application as the person to whose credit the deposit was to be entered;in case (b) of that sub-section, cause a notice of the receipt of the deposit to be posted at the landholder's village, office or residence and in some conspicuous place in the village in which the holding is situated; and in case (c) of that sub-section, cause a like notice to be served on every person who, the Collector has reason to believe, claims or is entitled to the deposit.]
