Section 10(7) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(7)Any transferee mentioned in sub-rule (4) or successor under sub-rule (5) shall, if called upon to do so by the Assessing Authority, produce the instrument of transfer, if any, or a copy thereof obtained under the Indian Registration Act, 1877 or proof of succession or probate or letters of administration, if any.
