Section 7 in Rules Regarding Form of Notice under Section 150
7. In the event of the death of the person in whom title to the land or building or in a part or share of the land or building vests-
(1)Name of the deceased.(2)Name of the heir or devisee with father's name and address.(3)Date of taking the title.(4)Title is taken by decent or devise.Date...........Signature of the Transferer/ Transferee/Heir/Devisee
