Section 61(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
(2)An application made under sub-Section (1) shall be in writing and shall contain-(a)a statement of the grounds on which it has been made,(b)the name of the creditor to whose credit the deposit is to be entered, and(c)the name of the person to whom payment was last made and of the person now claiming it.
