Section 13(5) in The M.P. Accommodation Control Act, 1961
(5)If a tenant makes deposit or payment as required by sub-section (1) or sub-Section (2), no decree or order shall be made by the Court for the recovery of possession of the accommodation on the ground of default in t e payment of rent by the tenant, but the Court may allow such cost as it may deem fit to the landlord.
