- The Court receiving a deposit-(i)in case (a), (b) or (c) of Section 51 shall forthwith forward the same by postal money-order to the address of the landlord or of his common agent,if any, empowered to receive the rent ;(ii)in case (c) or (d) of that section, shall forthwith cause to be affixed in a conspicuous place at the court house a notification of the receipt thereof containing a statement of all the prescribed particulars ; and if the amount of deposit is not paid away under Section 35 within the period of fifteen days next following the date on which the notification is so affixed, the Court shall forthwith-in case (c) cause a notice of the receipt of the deposit to be posted free of charge at the landlord's village office, if any, and in some conspicuous place in the village in which the tenancy is wholly or partly situated, and in case (d) cause a like notice to be served free of charge on every person who, it has reason to believer, claims, or is entitled to, the deposit.
