67. Effect of receipt of person recognized or nominated as landholder for receiving rent.
- Where rent is due to a landholder, the receipt for any payment on that account of the person recognized or nominated under [clause (5) of section 3] [This expression was substituted for-the expression 'Sub-section (5) of section 3' by section 3(1) of, and the Second Schedule to, the Madras Repealing and Amending Act, 1951 (Madras Act XIV of 1951).] as landholder for the purpose of receiving rent [or of the person authorized to receive the rent] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall be a sufficient discharge for the rent, and the person liable for the rent shall not be entitled to plead in defence to a claim by a person so recognized or nominated that the rent is due to a third person. But nothing in this section shall affect any remedy which any such third person may have against the landholder so recognized or nominated.Deposit of Rent
