(2)The application shall contain a statement of the grounds on which it is made; and shall state the item or items to which the payment is to be credited and also -in case (a), the name of the person to whose credit the deposit is to be entered;in case (b), the names of the persons to whom the rent is due, or of so many of them as the ryot may be able to specify; andin case (c), the name of the person or persons to whom the rent was last paid and of the person or persons now claiming it.[***] [Sub-section (3) was omitted by section 44(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
