69. Receipt of deposit by Collector to be a valid acquittance.
(1)If [on a perusal of the application] [Inserted by section 45(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], it appears to the [Collector] [The words 'Collector' and 'the Collector' were substituted respectively for the words 'Collector or such other officer as the Local Government may appoint' and 'the said Collector or other officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], [to whom it is made] [Substituted for the words 'Collector or other officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] that the applicant is entitled under that section to deposit the rent, he shall receive the amount and shall give a receipt for it.(2)A receipt given under this section shall operate as an acquittance for the amount of the rent deposited as aforesaid, in the same manner and to the same extent as if that amount of rent had been received. -in [case (a) of sub-section (1) of section 68] [The words, figures and letters 'case (a) of sub-section (1) of section 68', 'case (b) of that subsection ' and 'case (c) of that sub-section ' were substituted respectively for the words and letters 'case (a) of the last foregoing section', 'case (6) of that section' and 'case (c) of that section' by section 45 of the Madras Estates Land (Amend.) Act, 1934 (Madras Act VIII of 1934).], by the person specified in the application as the person to whose credit the deposit was to be entered;in [case (b) of that sub-section] [The words, figures and letters 'case (a) of sub-section (1) of section 68','case (b) of that subsection' and 'case (c) of that sub-section' were substituted respectively for the words and letters 'case (a) of the last foregoing section', 'case (6) of that section' and 'case (c) of that section' by section 45 of the Madras Estates Land (Amend.) Act, 1934 (Madras Act VIII of 1934).], by the persons to whom the rent is due; and in [case (c) of that sub-section] [The words, figures and letters 'case (a) of sub-section (1) of section 68','case (b) of that subsection' and 'case (c) of that sub-section' were substituted respectively for the words and letters 'case (a) of the last foregoing section', 'case (6) of that section' and 'case (c) of that section' by section 45 of the Madras Estates Land (Amend.) Act, 1934 (Madras Act VIII of 1934).], by the person entitled to receive the rent.
