Section 11(1) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012
(1)The application to be filed under Section 13 before the authorised officer shall, inter alia, contain the following particulars, namely:-(a)name of the person affected;(b)official designation and detailed addresses of the person affected;(c)the particulars of the known source of income of the person affected;(d)particulars of assets that are maintained by the person affected and their estimated value;(e)how much of these assets are disproportionate to the known sources of income; manner of confiscation prayed for;(g)name and detailed address of the persons whose affidavits are furnished in support of the case; and(h)location of the money or property with appropriate value.
