Section 4(iii) in Rules under M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(iii)Rules regarding Assessment of Compensation (See Chapter III of the Act)-Notification No. 47-XXVIII, dated 29th February, 1951. - 1. The statement of claims under sub-section (1) of Section 12 of the Act, shall be filed in Form 1 of the Appendices to these rules within fifteen days from the date of vesting specified under Section 3 of the Act.
