Section 13(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)Every such statement of claim shall contain the following particulars, namely :-(i)the name of the Jagirdar;(ii)the number and name of villages comprised in his Jagir-lands together with the particulars of area, and the income of each such village;(iii)the amount of gross income of the Jagir-lands with details of income from the various sources specified in the Schedule;(iv)the den, barbast, the cesses and other dues which the Jagirdar pays to the State Government;(v)the amount of dues and debts recoverable from the Jagirdar under clause (e) of sub-section (1) of Section 6;(vi)the names of persons, if any, entitled to a maintenance allowance, together with the amount of maintenance allowance payable to each such person;(vii)the names of co-sharers, if any, in the Jagir-land, together, with particulars of the share of each such co-sharer; .(viii)such other particulars as may be prescribed.
