(1)The court may pay then amount of the deposit notified under Clause (ii) of Section 54 or may, if it thinks fit, retain the amount pending the decision of a Civil Court as to the person so entitled.(2)If no payment is made under this section before, the expiration of three years from the dare on which a deposit is made, the amount of rent in deposit may, in the absence of any order of a Civil Court to the contrary, be repaid to depositor upon his application.(3)No suit or other proceeding shall be instituted against the Secretary of State for India in Council or against any officer of the Government in respect of anything done by a court receiving a deposit under Section 53 or 54, but nothing in this section shall prevent any person entitled to receive the amount of any such deposit from recovering the same from a person to whom it has been paid under this or the preceding section.
