Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 11 in The M.P. Accommodation Control Rules, 1966 11. Payment of rent deposited. - The Rent Controlling Authority shall order the amount of rent deposited to be paid to the landlord or persons entitled to the rent either in cash or by cheque.
