Section 7 in The M.P. Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Niyam, 1981
7.
If any homestead is vested in a landless person under sub-section (1) of Section 4, on an application made by such person or in case possession of homestead is restored under Section 5 the authorised officer shall issue a declaration in Form C.
