Section 4(1) in The M.P. Public Trusts Rules, 1962
(1)The application for registration of a public trust, in addition to the particulars specified in clauses (i) to (ix) of sub-section (3) of Section 4 shall contain the following particulars,-(a)particulars of documents creating the trust;(b)particulars of encumbrances, if any, or trust property;(c)particulars of the scheme, if any, relating to the trust; and(d)particulars of title-deeds pertaining to trust properly and the names of trustees in possession thereof.
