(2)If the applicant tenders to the tenant, or other person having such interest, such sum as the Deputy Commissioner has approved under sub-Section (1) for payment to such tenant or person and the tenant or person refuses to receive the sum, the applicant may deposit the same with the Deputy Commissioner, and thereupon the land shall pass to the applicant free of all incumbrances from the date of such deposit, and the Deputy Commissioner shall, at the request of the applicant, deliver possession of the land to him in the prescribed manner.
