Section 12 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
12. Submission of statement of claim.
(1)Every Jagirdar whose Jagir-land has been resumed under Section 3 shall, within two months from the date of resumption, file in the prescribed form a statement of claim for compensation before the Jagir-commissioner.(2)Every such statement of claim shall contain the following particulars, namely:(i)name of the Jagirdar;(ii)the number and names of villages comprised in his Jagir-lands together with the particulars of area, and the income of each village;(iii)the amount of gross income of the Jagir-lands with details of income from various sources specified in Schedule I;(iv)the tanka and other cesses and dues which the Jagirdar pays to the Government;(v)the amount of dues and debts recoverable from him under clause (e) of sub-section (1) of Section 4;(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 the particulars of the share of each such co-sharer;(viii)the names of the Zamindars, if any, in the Jagir-land, together with the amount of land revenue which each of them pays to the Jagirdar; and(ix)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.
