Section 13(2) in The M.P. Accommodation Control Act, 1961
(2)If in any suit or proceeding referred to in sub-Section (1), there is any dispute as to the amount of rent payable by the tenant, the Court shall, on a plea made either by landlord or tenant in that behalf which shall be taken at the earliest opportunity during such suit or proceeding, fix a reasonable provisional rent, in relation to the accommodation, to be deposited or paid in accordance with the provisions of sub-Section (1) and no Court shall, save for reasons to be recorded in writing, entertain any plea on this account at any subsequent stage] [Sub-Section (1) and (2) substituted by MP Act 27 of 1983 (w.e.f. 16-8-1983).].
