Section 137(2) in The United Provinces Tenancy Act, 1939
(2)Such application shall specify the name 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 severally, the name of each of such persons, 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.
