Section 25(4) in The M.P. Accommodation Control Act, 1961
(4)If an application is made for the withdrawal of any deposit of rent, the Rent Controlling Authority shall, if satisfied that the applicant is the person entitled to receive the rent deposited, order the amount of the rent to be paid to him in the manner prescribed and such payment of rent shall be a full discharge of the Rent Controlling Authority from all liability to pay rent to the landlord :Provided that no order for payment of any deposit of rent shall be made by the Rent Controlling Authority under this sub-Section without giving all persons named by the tenant in his application under sub-Section (2), as claiming to be entitled to payment of such rent, an opportunity of being heard and such order shall be without prejudice to the rights of such persons to receive such rent being decided by a Court of competent jurisdiction.
