Section 52(2) in The West Bengal Non-Agricultural Tenancy Act, 1949
(2)A receipt given under this section shall operate as an acquittance for the amount of the rent payable by the non-agricultural tenant and deposited as aforesaid in the same manner and to the same extent as if that amount of rent had been received-in the cases referred to in clauses (a) and (b) of sub-section (1) of section 51 by the person specified in the application as the person to whose credit the deposit was to be entered;in the case referred to in clause (c) of that sub-section, by the co-sharers to whom the rent is due; andin the case referred to in clause (d) of that sub-section, by the person entitled to the rent.
