(1)The [Collector] [This word was substituted for the words 'Collector or other officer' by section 3(2) of the Madras Estates Land (Amend.) Act, 1934 (Madras Act VIII of 1934).] may pay the amount of the deposit to any person appearing to him to be entitled to the same, or may, if he thinks fit, and shall, if deposit has been made under clause (c) of sub-section (1) of section 68, and there has been no joint application for payment by the disputing parties, retain the amount pending the decision of the Civil Court as to the person so entitled:[Provided that no order for payment shall be made within fifteen days from the date on which the notification referred to in section 70 was affixed in the office of the Collector receiving the deposit.] [The proviso was added by section 47 by the Madras Estates Land (Amend.) Act, 1934 (Madras Act VIII of 1934).]
