Section 13(6) in The M.P. Accommodation Control Act, 1961
(6)[ If a tenant fails to deposit or pay any amount as required by this Section, the Court may order the defence against eviction to be struck out and shall proceed with the hearing of the suit, appeal or proceeding, as the case may be.] [Substituted by MP Act 27 of 1983 (w.e.f, 16-8-1983).]
