(1)If [on a perusal of the application] [Inserted by section 45(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], it appears to the [Collector] [The words 'Collector' and 'the Collector' were substituted respectively for the words 'Collector or such other officer as the Local Government may appoint' and 'the said Collector or other officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], [to whom it is made] [Substituted for the words 'Collector or other officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] that the applicant is entitled under that section to deposit the rent, he shall receive the amount and shall give a receipt for it.
