Section 62(1) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(1)If it appears to the Collector that the applicant is entitled to make the deposit under Section 61, the shall receive such deposit and give a receipt therefor.Payment of deposit - (2) The Collector shall cause a notice of such deposit to be served on every person who, he has reason to believe, claims or is entitled to it and may pay the amount thereof to any person appearing to him to be entitled to it, or may retain it pending the decision of a Civil Court as to the person entitled to it.
