Section 26 in The M.P. Accommodation Control Act, 1961
26. Time limit for making deposit and consequences of incorrect particulars in application for deposit.
(1)No rent deposited under Section 25 shall be considered to have been validly deposited under that Section, unless the deposit is made within twenty-one days of the time referred to in Section 24 for payment of the rent.(2)No such deposit shall be considered to have been validly made, if the tenant wilfully makes any false statement in his application for depositing the rent, unless the landlord has withdrawn the amount deposited before the date of filing an application for the recovery of possession of the accommodation from the tenant.(3)If the rent is deposited within the time mentioned in sub-section (1) and does not cease to be a valid deposit for the reason mentioned in sub-Section (2), the deposit shall constitute payment of rent to the landlord, as if the amount deposited had been validly tendered.
