(1)When a deposit has been so received it shall be deemed to be a payment made by the tenant to his landlord in respect of rent.(2)The Revenue Officer receiving the deposit shall give notice of the receipt thereof to every person who he has reason to believe claims or is entitled to the deposit, and may pay the amount thereof to any person appearing to him to be entitled thereto, or may, if he thinks fit, retain the deposit pending the decision of a competent court as to the person so entitled.(3)No suit or other proceeding shall be instituted against the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], or against any officer of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] in respect of anything done by a Revenue Officer under this section, but nothing in this sub-section shall prevent any person entitled to receive the amount of any such deposit from recovering it from a person to whom it has been paid by a Revenue Officer.Recovery of Rent from Attached Produce
