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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Chota Nagpur Division - Subsection

Section 56(3) in Chota Nagpur Tenancy Act, 1908

(3)If any person claiming to be entitled to receive the money in deposit appears and applies for payment thereof to him, the Deputy Commissioner may pay the amount to him if he appears to be entitled to the same, or may, if the Deputy Commissioner thinks fit, retain the amount pending a decision by a Civil Court declaring what person is so entitled.