Section 140 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
140. Disposal of deposit by Tehsildar
- If the Tehsildar receives the deposit, he shall cause a notice of the receipt of such deposit to be served free of charge on the person or persons specified in the application and on any other person who, has reason to believe, is entitled to such deposit.(2)The Tehsildar may pay the amount of the deposit to any person appearing to him to be entitled to the same or may, if in his opinion there is any doubt as to the person to whom the deposit should be paid, retain such amount until such doubt is removed by order of a court of competent jurisdiction.(3)The payment may, if the Tehsildar so directs, be made by postal money order.(4)If no payment is made under this section before the expiry of three years from the date on which a deposit is made the amount deposited may, in the absence of any order of a competent court to the contrary, be repaid to the deposit on his application and on his returning the receipt given by the Tehsildar under the provisions of section 139 or on his producing such other evidence of his having made the deposit as the court may consider sufficient.
