Section 25(2) in The M.P. Accommodation Control Act, 1961
(2)The deposit shall be accompanied by an application by the tenant containing the following particulars, namely :(a)the accommodation for which the rent is deposited with a description sufficient for identifying the accommodation;(b)the period for which the rent is deposited;(c)the name and address of the landlord or the person or persons claiming to be entitled to such rent;(d)the reasons and circumstances for which the application for depositing the rent is made;(e)such other particulars as may be prescribed.
