Section 13 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
13. Submission of statement of claim.
(1)Every Jagirdar whose Jagir-land has been resumed under Section 5 shall, within two months from the date of resumption filed in the prescribed form, a statement of claim for compensation before the Land Reforms Commissioner.(2)Every such statement of claim shall contain the following particulars, namely :-(i)the name of the Jagirdar;(ii)the number and name of villages comprised in his Jagir-lands together with the particulars of area, and the income of each such village;(iii)the amount of gross income of the Jagir-lands with details of income from the various sources specified in the Schedule;(iv)the den, barbast, the cesses and other dues which the Jagirdar pays to the State Government;(v)the amount of dues and debts recoverable from the Jagirdar under clause (e) of sub-section (1) of Section 6;(vi)the names of persons, if any, entitled to a maintenance allowance, together with the amount of maintenance allowance payable to each such person;(vii)the names of co-sharers, if any, in the Jagir-land, together, with particulars of the share of each such co-sharer; .(viii)such other particulars as may be prescribed.(3)Every such statement of claim shall be signed and verified in the manner provided for the signing and verification of plaints in the Code of Civil Procedure, 1908 (Act V of 1908).
