Section 6 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
6. Submission of statement by lessee.
(1)Every lessee whose perpetual lease stands revoked under sub-section (1) of Section 3 shall, within a period of two months from the appointed date, file a statement in respect of forest land held under perpetual lease by him before the Collector in the prescribed form and specify therein the following particulars, namely,-(i)name of the lessee;(ii)full particulars of the forest land held by the lessee under perpetual lease;(iii)full particulars of the pending litigations, if any respecting the forest land or part thereof;(iv)such other particulars as may be prescribed.(2)Every statement made by the lessee shall be accompanied by a certified copy of the lease deed and such other documents as may be prescribed.(3)Every such statement shall be signed and verified in accordance with Order VI, Rule 15 of the Code of Civil Procedure, 1908 (No. 5 of 1908).
