(2)If they shall not consent to receive it, or if there be any dispute as to the eligibility of any person to receive the amount or as to the apportionment of it, the authorised officer shall deposit the amount in the District Court:Provided that, any person admitted to be interested may receive such payment under protest as to the sufficiency of the amount :Provided further that, no person who has received the amount otherwise than under protest shall be entitled to make any application under section 9:Provided also that, nothing herein contained shall affect the liability of any person, who may receive the whole or any part of any amount under this Act to pay the same to the person lawfully entitled thereto.
