16. The manner in which the money deposited in court under Section 37 of the Act is to be disposed of.
(1)If no application is made by the money-lender under sub-section (4) of Section 37 of the Act within three days from the date of the service of the notice as mentioned in sub-section (3) of Section 37 of the Act, the Court shall make a report to the Collector.(2)The Collector shall, as soon as possible make an application to the court praying for payment to him of the amount in deposit and the court shall, thereupon, order payment of the amount to him.(3)The Collector shall on receipt of the amount deposit the same in the account of Government as unclaimed money.
