(1)Notwithstanding the filing of an application under Section 54, the cultivating tenant shall, pending the determination of the purchase price under Section 55 or, where there has been an appeal against the determination of the purchase price, pending orders on such appeal, deposit with the Land Tribunal an amount equal to the rent which would have been payable by him on the dates on which such rent would have become due if the land were not purchased:Provided that the Land Tribunal may:-(a)on application by the cultivating tenant for sufficient reason allow the applicant to make the deposit after the due date;(b)allow any cultivating tenant to deposit the balance amount, if any where the amount deposited is found to be less than the amount of rent.
