Section 10(6) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(6)The application to be given under sub-rules (1) and (3) shall state clearly and correctly all the particulars about the land or the building in question, the name of its owner as shown in the assessment list and the basis on which the name is sought to be changed, the amount of the annual letting value as entered in the assessment list and the amount by which the same is sought to be replaced.
