(1)If it appears to the Court to which an application is made under Section 51 that the applicant is entitled under that section to deposit the rent and if the conditions imposed by Section 52 have been fulfilled, it shall receive the rent and give a receipt for it under the seal of the Court.(2)Effect of each deposit.-A receipt given under this section shall operate as an acquittance for the amount of the rent payable by the tenant and deposited as aforesaid, in the same manner and to the same extent, as if that amount had been received.In cases (a), (b) and (c) of Section 51 by the person specified in the application as the person to whose credit the deposit was to be entered.In any other case, by the person or persons entitled to the rent.
