80. Payment of sums payable by Collector to proprietors jointly.
- Whenever any sum of money shall be payable by the Collector to the proprietors of any estate or revenue-free property jointly (otherwise than under the [Land Acquisition Act, 1870) (10 of 1870),] [Act 10 of 1780 repealed and re-enacted by Act 1 of 1894 and this reference should now be construed as a reference to the latter Act.] the Collector may pay to any one or more recorded proprietors or managers thereof respectively such portion of the said, sum as may be proportionate to the extent of the interest in respect of which each such proprietor or manager is registered, and the receipt of each such proprietor or manager shall afford full indemnity to the Collector in respect of any sum so paid.
