Section 27 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
27. Effect of depositing rent.
(1)When a deposit has been so received it shall be deemed to be a payment made by the tenant to his landowner in respect of rent due.(2)The Revenue Officer receiving the deposit shall give notice of the receipt thereof to every person who, he has reason to believe, claims or is entitled to the deposit, and may pay the amount thereof to any person appearing to him to be entitled thereto, or may, if he thinks fit, retain the deposit pending the decision of competent Court as to the person so entitled.(3)No suit or other proceeding shall be instituted against the State Government or against any officer of the State Government in respect of anything done by a Revenue Officer under this section, but nothing in this sub-section shall prevent any person entitled to receive the amount of any such deposit from recovering it from a person to whom it has been paid by a Revenue Officer.Recovery Of Rent From Attached Produced
