Section 3 in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Rules, 1974
3.
The Divisional Forest Officer shall prepare a statement of all the perpetual lessees, who have cleared up and brought under cultivation any portion of the forest land before 1st October, 1973 in accordance with the terms and conditions of the perpetual lease and forward the copy of the said statement to the Collector.
