(1)Report of a right or interest acquired in land by a person under sub- section (I) of Section 109 shall be made in -(a)Form I, in case of acquisition of Bhumiswami right or interest;(b)Form II, in case of acquisition of leasehold right or interest;(c)Form III, in case of a minor Bhumiswami or minor lessee attaining majority;(d)Form IV, in case of acquisition of any right or interest other than (a) to (c); and(e)Form V, in case of application for common proceeding for mutation and partition of holding in case of land assessed for the purpose of agriculture.
