Section 12 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
12. Submission of statement of claim by Proprietor.
(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.(2)Every such statement shall be signed and verified in accordance with Order VI, Rule 15 of the Code of Civil Procedure, 1908 (V of 1908).
