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State of Madhya Pradesh - Section

Section 10 in The M.P. Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Niyam, 1981

10. The applicant further declares that,-

(1)he is holding a homestead as shown hereunder;
(2)he is a landless person;
(3)the house/hut was existent on the 23rd June, 1979; or
(4)his homestead (house/hut) applied for was constructed before the 23rd of June, 1979.
Name of the village where the land is held Survey No./Plot No. Area Assessment
(1) (2) (3)
     
Dated..............................................................Signature of the applicantForm B[See Rule 5]Notice Under Rule 5 of the Madiiya Pradesh Vas-Sthan Dakhalkar (Bhumiswami Adhikaron Ka Pradan Kiya Jana) Adhiniyam, 1981Whereas Shri.............S/o Shri...........Resident of...........Mauja ........... Tahsil ............ District has applied for restoration of possession of homestead situated in Mauja...........District..........Tahsil.............described in the Schedule below under Section 5 of the Madhya Pradesh Vas-Sthan Dakhalkar (Bhumiswami Adhikaraon Ka Pradan Kiya Jana) Adhiniyam, 1980 for residential purposes under Bhumiswami rights;And whereas, it is applied that you have dispossessed him otherwise than in due course of law from the said homestead or part thereof on......Now, therefore, notice is hereby given to submit your objection in writing if any, to the undersigned on or before ............... (date), on ..........(within 15 days), why the possession of the said homestead should not be restored and compensation awarded under Section 5.