57. Limitation of suit or application for rent due prior to deposit - Whenever any deposit has been received by the Deputy Commissioner, no suit shall be maintained, and no application for a certificate under Section 244 shall be entertained, against the person making the deposit, or his representative, on account of any rent which accrued due prior to the date of the deposit unless such suit be instituted or such application be made within six months from the date of the service of the notice issued under Section 56 in respect of such deposit.
