Section 139(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)Such application shall specify the n me of the person to whom the amount deposited is due as arrears of rent, or where several persons are entitled to receive . such amount either jointly or separately, the name of each of such person or where the tenant entertains a bona fide doubt as to who is entitled to receive such amount, the name of the person to whom rent was last paid and of the person now claiming it.
