(1)If an application is made under rule 10, the Tahsildar shall register a case for mutation of rights in land records under section 110 and partition of holding under section 178 and proceed to hear and pass a common order.(2)The provisions of these rules and of section 178 and rules made thereunder shall be followed in the proceedings under sub-rule (1).(3)Where any objection relating to partition is raised, the Tahsildar shall pass an order for mutation in land records and direct the parties, who wish to partition the holding, to apply under section 178 separately.Form-I(See Rule 3)Report of Acquisition of Bhumiswam I Right or InterestTo,Tahsildar/Additional Tahsildar/Naib Tahsildar ..........Tahsil ..............District .................... M PPart-II/We, ................(Name), .........................hereby, report acquisition of Bhumiswami right or interest in land and request for mutation in land records under Section 110 of the Madhya Pradesh Land Revenue Code, (No 20 of 1959).
