Section 25(1) in The M.P. Accommodation Control Act, 1961
(1)Where the landlord does not accept any rent tendered by the tenant within the time referred to in Section 24 or refuses or neglects to deliver a receipt referred to therein or where there is a bona fide doubt as to the person or persons to whom the rent is payable, the tenant may deposit such rent with the Rent Controlling Authority in the prescribed manner and such deposit of rent shall be a full discharge of the tenant from the liability to pay rent to the landlord.
