Section 27(3) in The M.P. Accommodation Control Act, 1961
(3)Before passing an order of forfeiture, the Rent Controlling Authority shall give notice to the landlord or the person or persons entitled to receive the rent in deposit by registered post acknowledgment due at the last known address of such landlord or person or persons and shall also publish the notice in his office, and if the amount of rent exceeds hundred rupees, shall also publish it in any local newspaper.
