Section 3 in The M.P. Accommodation Control Rules, 1966
3. Application under Section 10 (1), sub-Section (1) of Section 17.
- Every application to the Rent Controlling Authority under Section 10 or sub-Section (1) of Section 17 [x x x] [The words 'or to the Court under Section 12' omitted by Notification No. 3608-1403-ll-A (3), dated 26-6-70, MP Gazette Part IV (Ga), dated 10-7-1970, p. 334.] shall be in Form A.(2)An application for permission to re-accommodation under sub-Section (1) of Section 17 shall also state the grounds on which the accommodation is sought to be re-let in whole or in part.
