(1)Where the landlord does not accept any rent tendered by the tenant within the time referred to in section 26 or refuses or neglects to deliver a receipt referred to therein or where there is a bone fide doubt as to the person or persons to whom the rent is payable, the tenant may deposit such rent with the Controller in the prescribed manner:[Provided that in cases where there is a bone fide doubt as to the person or persons to whom the rent is payable, the tenant may remit such rent to the Controller by postal money order.] [Inserted by Act 57 of 1988, section 15 (w.e.f. 1-12-1988)]
