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State of Madhya Pradesh - Section

Section 18 in The M.P. Accommodation Control Rules, 1966

18. Repeal and saving.

- Any rules corresponding to these rules in force immediately before the commencement of these rules are hereby repealed:Provided that anything done or any action taken under the rules so repealed shall, so far as it is not inconsistent with the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form A(See Rule 3)Before..........Rent Controlling Authority Court
Name................. Applicant
Versus
Name................. Non-applicant
Application for [fixation of standard rent/increase of standard rent/eviction of tenant under Section.....] [Strike out whatever is inapplicable.]
(1)Municipal No. of accommodation and the name, if any.........
(2)Street and Municipal Ward or Village in which the accommodation is situated .............
(3)
(a)Name and address of the landlord........
(b)Name and address of the tenant/tenants.........
(4)Whether the accommodation is residential or non-residential.
(5)In the case of residential accommodation, the number of persons occupying the same and in the case of non-residential accommodation, the purpose for which used and the number of employees, if any working therein...........
(6)Whether any furniture is supplied by the landlord for use in the accommodation..............
(7)Details of fittings, if any, provided by the landlord............
(8)Details of accommodation available together with particulars as regards ground area, garden and out-houses if any (Plan to be attached)........
(9)Whether the accommodation is occupied by a single tenant or by more than one tenant..............
(10)Amenities available in regard to lighting, water, sanitation and the like............
(11)Monthly rent together with details of house-tax, electricity, water and other charges paid by the tenant..............
(12)
(a)Date of completion of construction of the accommodation and the cost thereof...........
(b)Whether completion report was obtained from the local authority and the date thereof..............
(13)Date on which the accommodation was let to the tenant and details of agreement, if any, with the landlord (Attested copy of the agreement to be attached)............
(14)Whether the rent of the accommodation has been fixed and, if so, the amount of such rent and the date from which it took effect.................
(15)[ Whether there are any sub-tenants and, if so, the date of such sub-letting, accommodation sub-let, whether with or without the written consent of the landlord and the rent charged from sub-tenant...............] [This information should be given in application for eviction due to unauthorised sub-letting.]
(16)[ Whether any additions or alterations have been made since the rent was fixed as stated under Item 14, and if so, the date on which such additions or alterations were made, the cost of such additions and alterations and whether they were carried out with the approval of the tenant or of the Rent Controlling Authority ............] [ This information should be given in application for increase of rent due to additions or alterations.]
(17)[ (a) The grounds on which the eviction of the tenant is sought.............] [This information should be given in application for eviction of tenants.]
(b)Whether notice required has been given, and if so, particulars thereof, (Copies of such notice and the tenant's reply, if any, should be furnished)...................
(18)Any other relevant information..............
(19)Relief Claimed............VerificationPlace...........Date.......................................................................Signature of applicant/authorised agentForm B(See Rule 9)Form of Rent Receipt and CounterfoilCounterfoil............ Serial No..............Name of the landlord..............Address of the landlord.............Received with thanks from................. a sum of Rs....... (in figures)............... (in words) only as payment of rent at Rs.............for the period............for the accommodation this day the................day of the month of................... in the year...................................Signature or the thumb impression of the landlord or authorised agent[The rent charges include-] [Strike out which is inapplicable.]
(1)Rates, cesses and taxes of the local authority.
(2)[ Electric charges] [State the exact charges if possible.]
(3)[ Water charges] [State the exact charges if possible.]
(4)..............
(5)..............[It does not include-] [Strike out which is inapplicable.]
(1)Rates, cesses and taxes of the local authority.
(2)[ Electric charges.] [State the exact charges if possible.]
(3)Water charges.
(4)[...........] [State the exact charges if possible.]
(5)[ .............] [State the exact charges if possible.]
Rent Receipt..................... Serial No................
Name of the landlord............. ...............................
Address of the landlord............ ...............................
Received with thanks from................................... a sum of.................. (in figures)..........(in words)................only as payment of rent at Rs...........per for the period............... for the accommodation this day the.................. day of the month of................... in the year..............................................Signature or thumb impression of the landlord or authorised agent[The rent charges include-] [Strike out whatever is inapplicable.]
(1)Rates, cesses and taxes of the local authority.
(2)[ Electric charges.] [Strike out whatever is inapplicable.]
(3)[ Water charges.] [State the exact charges if possible.]
(4)[ ............] [State the exact charges if possible.]
(5)[ ............] [State the exact charges if possible.][it does not include-] [Strike out whatever is inapplicable]
(1)Rates, cesses and taxes of the local authority.
(2)Electric charges.
(3)Water charges.
(4).............
(5).............Form C(See Rule 10)Application for deposit of rentBefore the Rent Controlling Authority.................
Name................. Applicant
Versus
Name................. Landlord
(1)The accommodation for which the rent is deposited with a description sufficient for identifying the accommodation...................
(2)The period for which the rent is deposited and the rent per month..............................
(3)The name and address of the landlord or the person or persons claiming to be entitled to such rent.............
(4)The reasons and circumstances for which the application for depositing the rent is made..............
(5)The amount of the rent deposited..................
(6)Whether electricity, water charges property tax etc. are included in the rent, and if so, particulars thereof..............
(7)How the rent was tendered to the landlord, whether in person or by postal money-order or by cheque etc. and whether it was refused by him in writing or otherwise...............
(8)Whether there is a bona fide doubt as to the person to persons or to whom the rent is payable, and if so, why..................
(9)Date on which the rent was last paid to the landlord and the receipt, if any, obtained from him thereof................
(10)Any other relevant information................The statements made above are true to the best of my knowledge and belief and I,...........the applicant/authorised agent signed the application on.............day of 20.........................................................Signature of the applicant/authorised agentForm D(See Rule 14)Form of notice regarding creation or termination of sub-tenancy