Section 52 in The West Bengal Non-Agricultural Tenancy Act, 1949
52. Receipt granted by Court for rent deposited to be a valid acquittance. -
(1)If it appears to the Court to which an application is made under section 51 that the applicant is entitled under that section to deposit the rent, it shall receive the rent and give a receipt for it under the seal of the Court.(2)A receipt given under this section shall operate as an acquittance for the amount of the rent payable by the non-agricultural tenant and deposited as aforesaid in the same manner and to the same extent as if that amount of rent had been received-in the cases referred to in clauses (a) and (b) of sub-section (1) of section 51 by the person specified in the application as the person to whose credit the deposit was to be entered;in the case referred to in clause (c) of that sub-section, by the co-sharers to whom the rent is due; andin the case referred to in clause (d) of that sub-section, by the person entitled to the rent.
