Section 38(2) in The M.P. Co-Operative Tribunal Regulations, 2000
(2)Every affidavit for use in the Tribunal shall bear the general heading as "Before the Madhya Pradesh Co-operative Tribunal, Bhopal" and shall set for the the cause title of the proceeding or matter in which it is sought to be used and, in the case of an affidavit in an interlocutory application, also' the cause title of the interlocutory application.
