Section 12 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Rules, 1974
12.
Perpetual lessee, who claims exemption from the provisions of the Act, shall file a statement in Form 'E' to the Divisional Forest Officer, who shall verily whether the provisions contained in Section 12 of the Act art satisfied. The Divisional Forest Officer shall then forward his report to the State Government.Form A[See Rule 4](Statement Showing Particulars Of Forest Land Held Under Perpetual Lease)(To be filled by the perpetual lessee)Before the Collector..............District.Through :-Divisional Forest Officer...............I............s/o Daughter/Wife of..............................resident of..............Post Office.............Tahsil..............District............beg to submit the statement about all lands held by me on 1st October, 1973 for the determination of the extent of the cultivated land to be settled, and compensation payable to me for the surplus land.
