Section 12(1) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(1)Every proprietor who is divested of proprietary rights by virtue of a notification issued under Section 3 shall, within such period as may be prescribed, file a statement of claim in the prescribed form and specify therein the following particulars, namely:-(i)name of the outing proprietor;(ii)the exent of share of each proprietor where there are more proprietors than one;(iii)the amount of gross income and expenditure and profits from various sources referred to in Schedule I;(iv)details of any leases entered into in regard to any lands, forest or fisheries together with the names of lessees;(v)such other particulars as may be prescribed.
