(1) When a landlord accepts rent in respect of any holding sent by postal money order by a thika tenant under clause (ii) of sub section (2) of section 13 or by the Controller under section 21 or with draws any rent deposited under section 17 or section 18, the fact of this acceptance or withdrawal shall not be used in any way as evidence that he has admitted as correct any of the particulars set forth in the postal money order form or in the application for deposit of such rent.(2)No suit, prosecution or other legal proceeding shall be instituted against the [Government] [Subsection by A.L.O., 1950.] or against any officer of the [Government] [Subsection by A.L.O., 1950.] in respect of anything done by the Controller receiving a deposit under section 17 or section 18; but nothing in this Act shall prevent any person entitled to receive any amount so deposited from recovering the same from any person to whom it has been paid under section 20 or section 21.
