55. Deposit of rent in the Court of Deputy Commissioner - In any of the following cases, namely,-
(a)when a tenant tenders or remits money on account of rent, and the landlord or his agent refuses to receive it or refuses to grant a receipt for it; or(b)when a tenant who is bound to pay money on account of rent has reason to believe, owing to a tender having been refused or a receipt withheld on a previous occasion, that the landlord or his agent will not be willing to receive it and to grant him a receipt for it; or(c)when the rent is payable to co-sharers jointly, and the tenant is unable to obtain the joint receipt of the co-sharers for the money and no person has been empowered to receive the rent on this behalf; or(d)when the tenant entertains a bona fide doubt as to who is entitled to receive the rent;the tenant, whether a suit has been instituted against him or not, may deposit, to the credit of the landlord, the full amount which he considers to be due from him in the Court of the Deputy Commissioner having jurisdiction to entertain a suit or application for such rent;and such deposit shall, as far as the tenant and all persons claiming through or under him are concerned, in all respects operate as and have the full effect of, a payment then made by the tenant of the amount deposited to the credit of the landlord.
