Section 6 in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
6. The application for review under Section 15 (3) of the Act shall be ed within 30 days of the date of which the statement of compensation is supplied to the proprietor affected by the acquisition.
Form IStatement of Claims[Rule 1 under Section 12 (1) of the Madhya Pradesh Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950 (1 of 1951).]In the Court of the Compensation Officer at___________I,...................... s/o................resident of........Patwari Circle No..........Tahsil/Taluq.................. District..................beg to submit a statement of claims for the asssessment of compensation.
