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State of Madhya Pradesh - Act

Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018

MADHYA PRADESH
India

Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018

Rule MADHYA-PRADESH-BHU-RAJASV-SANHITA-BHU-ABHILEKHON-MEIN-NAMANTARAN-NIYAM-2018 of 2018

Published on 31 December 2018
Commenced on 31 December 2018
[This is the version of this document from 31 December 2018.]
[Note: The original publication document is not available and this content could not be verified.]

Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018Published vide Notification No. F 2-14/2018NII/Se.6 Bhopal, dated 31.12.2018Last Updated 21st January, 2020No. F 2-14/2018NII/Se.6. - In exercise of the powers conferred by clause (xxiii) of sub-section (2) of Section 258 of the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959) read with Section 109 and Section 110 of the said Code and in supersession of this Department's Notification no. 2498-VII-N-1 dated 10th June, 1965, published in the Madhya Pradesh Rajpatra, dated 2nd July, 1965, the State Government, hereby, makes the Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018, the same having been previously published, as required by sub-section (3) of Section 258 of the said Code: -

1. Short title and commencement.

(1)These rules may be called The Madhya Pradesh Bhu-Rajasv Sanhita (Bhu-Abhilekhon Mein Namantaran) Niyam, 2018.

(2)They shall come into force from the date of publication in the Madhya Pradesh Gazette.

2. Definitions.

(1)In these rules, unless the context otherwise requires-

(a)'Code' means Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959);

(b)'Form' means Forms appended to these rules;

(c)'Section' means a section of the code.

(2)The words and expressions used in these rules but not defined in these rules and defined in the Code, shall have the same meaning respectively as assigned to them in the Code.Part - A Report of acquisition of rights and payment of fee

3.

(1)Report of a right or interest acquired in land by a person under sub- section (I) of Section 109 shall be made in -

(a)Form I, in case of acquisition of Bhumiswami right or interest;

(b)Form II, in case of acquisition of leasehold right or interest;

(c)Form III, in case of a minor Bhumiswami or minor lessee attaining majority;

(d)Form IV, in case of acquisition of any right or interest other than (a) to (c); and

(e)Form V, in case of application for common proceeding for mutation and partition of holding in case of land assessed for the purpose of agriculture.

(2)The report under sub-rule (1) may be made by any one of the means specified in the Explanation III under sub-section (1) of section 109 or by an electronic system whenever such system is introduced.

(3)Where such right or interest in land is acquired on a part of a survey number or block number or plot number, a pre-mutation sketch shall be prepared in accordance with the directions issued by the state Government from time to time and attached with the report in sub-rule (1).

(4)The party acquiring a right or an interest shall pay fees for the mutation in land records as may be notified by the State Government:Provided that no fee shall be payable till such notification is issued:Provided further that any fee or penalty required to be paid under Section 109 or 110 or these rules, if not paid shall be recoverable as an arrear of land revenue.

(5)A written acknowledgment of the report made in sub-rule (1) shall be given.

4.

The intimation under sub-section (2) of section 109 shall be sent by the Registering Officer to the Tahsildar in Form VI along with a pre-mutation sketch prepared in accordance with the directions issued by the State Government from time to time within a period of ten days of registration of a document. The Registering Officer shall cause the fee payable under sub-rule (4) of rule 3 deposited from the person acquiring a title or interest in land for mutation in land records and give the details thereof in Form VI. Copy of the intimation made in. Form VI shall also be given to the parties to the deed.

5.

The register to be maintained under sub-section (1) of Section 110 for reporting acquisition of rights or interests shall be in Form VII.

6.

The intimation regarding acquisition of right shall be submitted to the Tahsildar under sub-section (2) of section 110 in Form VIII.Part - B Proceedings in cases for mutation in land records

7.

(1)The Tahsildar shall issue notice under clause (b) of sub-section (3) of Section 110 in Form IX to all persons interested including the following persons and authorities-

(a)in case the land has been given on lease or on licence by the Government- to the district head of the concerned department or where there is no such district head - to the Secretary of the Department;

(b)in case the land has been given on lease or on licence by any Local Body- to the chief executive officer of the concerned Local Body;

(c)in case the land has been given on lease or on licence by an authority established or controlled by the State Government-to the District Head of such authority or where there is no such district head - to the chief executive officer of such authority.

(2)The Tahsildar shall display a public notice relating to the proposed mutation in Form X on the notice board of his office and of the concerned Gram Panchayat or urban local body, as the case may be, and publish it in the concerned village or sector.

(3)During the enquiry if existence of any interested person other than those to whom notices have been issued under aforesaid sub-rule (1) comes to the knowledge of the Tahsildar, he shall issue notice to such interested person also.

8.

(1)After the date of passing order under sub-section (4) of section 110, the Tahsildar shall fix a date not later than thirty days for the delivery of certified copies of the order and updated land records free of cost as provided under sub-section (5) of section 110.

(2)On the date so fixed certified copies of the order and updated Khasra and maps shall be delivered to the parties. The Tahsildar shall make necessary entries in the Bhu-Adhikar Pustika or, if required, issue new Bhu-Adhikar Pustika to the parties.

(3)If any party so desires or if any party does not appear on the date fixed under sub-rule (1) the certified copies of the order and updated Khasra and map shall be sent to the party by registered post or by such other means as may be directed by the State Government.

9.

Quarterly report of pending cases under sub-section (7) of section 110 shall be sent to the Collector in Form XI by the tenth day of the next quarter. The State Government may set up an electronic system for monitoring to generate such reports automatically.Part - C Common proceedings for mutation and partition of holding in case of land assessed for the purpose of agriculture

10.

A party acquiring a right or interest in land assessed for the purpose of agriculture under section 59 may apply for effecting the mutation of a right or interest in land records under section 110 and partition of holding under section 178 in a common proceedings.

11.

(1)If an application is made under rule 10, the Tahsildar shall register a case for mutation of rights in land records under section 110 and partition of holding under section 178 and proceed to hear and pass a common order.

(2)The provisions of these rules and of section 178 and rules made thereunder shall be followed in the proceedings under sub-rule (1).

(3)Where any objection relating to partition is raised, the Tahsildar shall pass an order for mutation in land records and direct the parties, who wish to partition the holding, to apply under section 178 separately.Form-I(See Rule 3)Report of Acquisition of Bhumiswam I Right or InterestTo,Tahsildar/Additional Tahsildar/Naib Tahsildar ..........Tahsil ..............District .................... M PPart-II/We, ................(Name), .........................hereby, report acquisition of Bhumiswami right or interest in land and request for mutation in land records under Section 110 of the Madhya Pradesh Land Revenue Code, (No 20 of 1959).

1. Particulars of persons acquiring right or interest:-

S. No	Name and Address	Name of Father/Mother / Husband / Guardian	Gender	Age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2

2. Particulars of persons by whom right/interest/claim is transferred/ assigned/renounced:-

S. No	Name and Address	Name of Father/Mother / Husband / Guardian	Gender	Age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2
3

3. Particulars of land and right/interest-

Patwari Halke No/ Sector No.	Name of Village/ Urban area	Survey No./ Block No./ Plot No.	Area (in hectare /sq.mtr.)	Area of land over which Bhumiswamiright/interest has been acquired	Names of persons acquiring right/ interest	Particulars of right/interest
Share	Area (in hectare /sq.mtr.)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

4. Mode of acquisition of Bhumiswami right/interest:-

S.No	Mode	Required Document(Self attested copies to be attached)	Please tick (√ ) if attached
(1)	(2)	(3)	(4)
1	By inheritance	1. Death Certificateor suitable proof of death of the deceased Bhumiswami2. Family tree/List of heirs and their shares
2	By will	Will
3	By purchase	Registered sale deed
4	By gift	Registered Gift deed
5	By exchange of land	Registered deed of exchange
6	By decree of Court	Decree of the Court
7	By land acquisition	Award passed
8	By land allotment	Order of the land allotment
9	By renouncing claims in land	Release deed
10	By any other mode (not mentioned above)	Relevant document

5. Details of fee deposited-

(in Rupees)

Amount in figures	Amount in words	Details of the receipt of the fee deposited
(1)	(2)	(3)

Declaration

1. I/we ......................... son/daughter/wife of ............... address (full mailing address) .................................................., mobile No ............... hereby, declare (s) that the information given by me/us. is true and correct to the best of my/our knowledge and belief and nothing has been concealed by me/us. I/we also understand that in case of incorrect information submitted by me/us, legal action may be taken against me/us.

2. I/we. request that mutation in land records be made as per the information provided by me/us in this report.

Date ...........Place .............SignatureName .............(Person making report)Essential Enclosures:-

(1)Copy of khasra .

(2)Copy of pre-mutation sketch (where applicable)

(3)Copy of proof of address of persons acquiring right or interest

(4)Copy of proof of identity of persons acquiring right or interest

(5)If person making report is other than the person acquiring right or interest, a letter of authority signed by the person acquiring right or interest along with proof of address and proof of identity of the person making report shall be furnished.

(6)In case of juristic person-

(1)a document establishing the identity of the juristic person such as PAN card, GST registration number, CIN number issued by the Registrar of Companies, Registration certificate issued by the registering authority such as Registrar of Firms and Societies, Registrar Public Trusts etc. or Bank Account passbook etc.; and

(2)a letter of authorization to act on behalf of such juristic person issued by competent body or person shall be attached.

(7)Copy of the documents specified in para 4 of the report above

(8)Copy of receipt of feeNotes. - (1) Self attested copies of the documents shall be attached with this Form.

(2)Proof of identity may be self attested copy of Aadhar Card or its equivalent, PAN Card, Voter ID, Passport, Driving License, Passbook of any Bank, or any Photo ID- issued or certified by any Gazetted Officer of the State Government or the Central Government.Part-II AcknowledgementTo,Shri/Smt./Ku ..................Son/Daughter/Wife of ................Address ..........................The report submitted in Part-I above is hereby acknowledged.SealDate ...........Place ...............Name and designation of Receiving AuthorityTahsil ................................District ..............................Form-II(See Rule 3)Report of Acquisition of Leasehold Right or InterestTo,Tahsildar/Additional Tahsildar/Naib Tahsildar .............Tahsil .................District ........................ M.PPart-II/We ..................... (Name), .......................................... hereby, report acquisition of leasehold rights or interests in land and request for mutation in land records under Section 110 of the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959).

1. Particulars of persons acquiring right or interest:-

S. No	Name and Address	Name of Father / Mother / Husband / Guardian	Gender	Age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2

2. Particulars of persons by whom right/interest/claim is transferred/ assigned/renounced:-

S. No	Name and Address	Name of Father / Mother / Husband / Guardian	Gender	Age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2

3. Particulars of land and right/interest:-

Patwari Halke No/ Sector No.	Name of Village/ Urban area	Survey No./ Block No./ Plot No.	Area (in hectare /sq.mtr.)	Area of land over which Bhumiswamiright/interest has been acquired	Names of persons acquiring right/ interest	Particulars of right/interest
Share	Area (in hectare /sq.mtr.)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

4. Mode of acquisition of leasehold right/interest-

S.No	Mode	Required Document(Self attested copies to be attached)	Please tick (√ ) if attached
(1)	(2)	(3)	(4)
1	By inheritance	1. Death Certificateor suitable proof of death of the deceased Bhumiswami2. Family tree/List of heirs and their shares
2	By will	Will
3	By purchase	Registered sale deed
4	By gift	Registered Gift deed
5	By exchange of land	Registered deed of exchange
6	By decree of Court	Decree of the Court
7	By land acquisition	Award passed
8	By land allotment	Order of the land allotment
9	By renouncing claims in land	Release deed
10	By any other mode (not mentioned above)	Relevant document

5. Details of fee deposited-

(in Rupees)

Amount in figures	Amount in words	Details of the receipt of the fee deposited
(1)	(2)	(3)

Declaration

1. I/we ..................son/daughter/wife of ....................... address (full mailing address) .........................................................., mobile No ...................... hereby, declare (s) that the information given by me/us is true and correct to the best of my/our knowledge and belief and nothing has been concealed by me/us. I/we also understand that in case of incorrect information submitted by me/us, legal action may be taken against me/us.

2. I/we request that mutation in land records be made as per the information provided by me/us in this report.

Date .....................Place ....................SignatureName .........................(Person making report)Essential Enclosures:-

(1)Copy of khasra

(2)Copy of pre mutation sketch (where applicable)

(3)Copy of proof of address of persons acquiring right or interest

(4)Copy of proof of identity of persons acquiring right or interest

(6)In case of juristic person-

(1)a document establishing the identity of the juristic person such as PAN Card, GST registration number, CIN number issued by the Registrar of Companies, Registration certificate issued by the registering authority such as Registrar of Firms and Societies, Registrar Public Trusts etc. or Bank Account passbook etc.; and

(2)a letter of authorization to act on behalf of such juristic person issued by competent body or person shall be attached.

(7)Copy of the documents specified in para 4 of the report above

(8)Copy of receipt of feeNotes. - (1) Self attested copies of the documents shall be attached with this Form.

(2)Proof of identity may be self attested copy of Aadhar Card or its equivalent, PAN Card, Voter ID, Passport, Driving License, Passbook of any Bank, or any Photo ID issued or certified by any Gazetted Officer of the State Government or the Central Government.Part-II AcknowledgementTo,Shri/Smt./Ku ..................Son/Daughter/Wife of ....................Address ................................The report submitted in Part-I above is hereby acknowledged.SealDatePlaceName and designation of Receiving AuthorityTahsil ................................District ..............................Form-III(See Rule 3)Report of a Minor Bhumiswam I or Minor Lessee Attaining MajorityTo,Tahsildar/Additional Tahsildar/Naib Tahsildar ...........Tahsil ......................District ..........................M.PPart-II/We .................. (name), ................................ hereby, report attainment of majority by the following minor Bhumiswami/minor lessee and request for mutation in land records under Section 110 of the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959).

1. Particulars of persons who have attained majority:-

S. No	Name and Address	Name of Father / Mother / Husband /Guardian	Gender	Date of birth and age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2
...

2. Particulars of land:-

Patwari halka No/sector No.	Name of Village/ Urban area	Survey No./ Block No./Plot No.	Area (in hectare /sq.mtr.)
(1)	(2)	(3)	(4)

3. Details of fee deposited:-

(in Rupees)

Amount in figures	Amount in words	Details of the receipt of the fee deposited
(1)	(2)	(3)

Declaration

1. I/we ......................... son/daughter/wife of address (full mailing address) ..........................................................., mobile No ..................... hereby, declare (s) that the information given by me/us is true and correct to the best of my/our knowledge and belief and nothing has been concealed by me/us. I/we also understand that in case of incorrect information submitted by me/us, legal action may be taken against me/us.

2. I/we request that mutation in land records be made as per the information provided by me/us in this report.

Date ...................Place ..................SignatureName ...............(Persons making report)Essential Enclosures:-

(1)Copy of khasra

(2)Proof of address of persons attaining majority

(3)Proof of identity of persons attaining majority

(4)If person making report is other than the person attaining majority a letter of authority signed by the person attaining majority along with proof of address and proof of identity of the person making report shall be furnished

(5)Proof of date of birth

(6)Copy of receipt of feeNotes. - (1) Self -attested copies of the documents shall be attached with this Form.

(2)Proof of identity may be self attested copy of Aadhar Card or its equivalent, PAN Card, Voter ID, Passport, Driving License, Passbook of any Bank, or any Photo ID issued or certified by any Gazetted Officer of the State Government or the Central Government.Part -II AcknowledgementTo,Shri/Smt./Ku ..................Son/daughter/husband of ........................Address ...............................The report submitted in Part-1 above is hereby acknowledged. .SealDate ............Place ............Name and designation of Receiving AuthorityTahsil ....................................District ....................................Form-IV(See Rule 3)Report of Acquisition of Right or Interest(Other than those Cases Required to be Reported in Form-I, Form-II or Form-III)To,Tahsildar/Additional Tahsildar/Naib Tahsildar .............Tahsil .......................District ........................... M.PPart-II/We .................... (name), .............................................. hereby, report acquisition of following right or interest in land and request for mutation in land records under Section 110 of the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959).

1. Particulars of persons acquiring right or interest:-

S. No	Name and Address	Name of Father / Mother / Husband /Guardian	Gender	Date of birth and age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2

2. Particulars of persons by whom right/interest/claim is transferred/ assigned/renounced:-

S. No	Name and Address	Name of Father / Mother / Husband /Guardian	Gender	Date of birth and age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2

3. Particulars of land and right/interest-

Patwari Halke No/ Sector No.	Name of Village/ Urban area	Survey No./ Block No./ Plot No.	Area (in hectare /sq.mtr.)	Area of land over which Bhumiswamiright/interest has been acquired	Names of persons acquiring right/ interest	Particulars of right/interest
Share	Area (in hectare /sq.mtr.)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

4. Mode of acquisition of Bhumiswami right/interest:-

S.No	Nature of right / Interest	Required Document(Self attested copies to be attached)	Please tick (√) if attached
(1)	(2)	(3)	(4)
1
2

5. Details of fee deposited-

(in Rupees)

Amount in figures	Amount in words	Details of the receipt of the fee deposited
(1)	(2)	(3)

Declaration

1. I/we ......................... son/daughter/wife of ............... address (full mailing address) .................................................., mobile No ............... hereby, declare (s) that the information given by me/us. is true and correct to the best of my/our knowledge and belief and nothing has been concealed by me/us. I/we also understand that in case of incorrect information submitted by me/us, legal action may be taken against me/us.

2. I/we. request that mutation in land records be made as per the information provided by me/us in this report.

Date ...........Place .............SignatureName .............(Person making report)Essential Enclosures:-

(1)Copy of khasra

(2)Copy of pre-mutation sketch (where applicable)

(3)Copy of proof of address of persons acquiring right or interest

(4)Copy of proof of identity of persons acquiring right or interest

(6)In case of juristic person-

(2)a letter of authorization to act on behalf of such juristic person issued by competent body or person shall be attached.

(7)Copy of the documents specified in para 4 of the report above

(8)Copy of receipt of feeNotes. - (1) Self attested copies of the documents shall be attached with this Form.

(2)Proof of identity may be self attested copy of Aadhar Card or its equivalent, PAN Card, Voter ID, Passport, Driving License, Passbook of any Bank, or any Photo ID issued or certified by any Gazetted Officer of the State Government or the Central Government.Part -II AcknowledgementTo,Shri/Smt./Ku ..................Son/daughter/husband of ........................Address ...............................The report submitted in Part-1 above is hereby acknowledged. .SealDate..........Place..........Name and designation of Receiving AuthorityTahsil ...........................District .........................Form-V(See Rule 3)Report for Mutation And Application for Partition of Holding for Common Proceeding in Case of Land Assessed for The Purpose of AgricultureTo,Tahsildar/Additional Tahsildar/Naib Tahsildar .............Tahsil .......................District ........................... M.PPart-II/We .................... (name), .............................................. hereby, report acquisition of following right or interest in land and request for mutation in land records under Section 110 of the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959).

1. Particulars of persons acquiring right or interest:-

S. No	Name and Address	Name of Father/Mother / Husband / Guardian	Gender	Age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2

2. Particulars of persons by whom right/interest/claim is transferred/ assigned/renounced:-

S. No	Name and Address	Name of Father/Mother / Husband / Guardian	Gender	Age	Mobile phone number	Scheduled Tribe/ Other	Description and No. of identity document	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)
1
2
3

3.

(A). Particulars of land according to existing land records:-

Patwari Halke No/ Sector No.	Name of Village/ Urban area	Holding no.	Name of Bhumiswami / Bhumiswamies	Share in holding	Survey no.	Area (in hectare)	Land revenue (in rupees)
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)

*3(B). Proposal for partition after mutation:-

Patwari halka No/Sector No.	Name of Village/ Urban area	Name of Bhumiswami / Bhumiswamis for proposedholdings after partition	Share in holding	Survey no.	Area (in hectare)	Apportioned land revenue (in rupees)
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Note. - It is not mandatory to give proposal for partition in this para. The applicant, if he so desires, may mention in the aforesaid Table his share in the holding, and survey numbers and their areas and apportioned land revenue and show the rest of the holding as a joint holding.

4. Mode of acquisition of Bhumiswami right/ interest:-

S.No	Mode	Required Document(Self attested copies to be attached)	Please tick (√ ) if attached
(1)	(2)	(3)	(4)
1	By inheritance	1. Death Certificateor suitable proof of death of the deceased Bhumiswami2. Family tree/List of heirs and their shares
2	By will	Will
3	By purchase	Registered sale deed
4	By gift	Registered Gift deed
5	By exchange of land	Registered deed of exchange
6	By decree of Court	Decree of the Court
7	By land acquisition	Award passed
8	By land allotment	Order of the land allotment
9	By renouncing claims in land	Release deed
10	By any other mode (not mentioned above)	Relevant document

5. Details of fee deposited-

(in Rupees)

Amount in figures	Amount in words	Details of the receipt of the fee deposited
(1)	(2)	(3)

Declaration

1. I/we ......................... son/daughter/wife of ............... address (full mailing address) .................................................., mobile No ............... hereby, declare (s) that the information given by me/us. is true and correct to the best of my/our knowledge and belief and nothing has been concealed by me/us. I/we also understand that in case of incorrect information submitted by me/us, legal action may be taken against me/us.

2. I/we. request that mutation in land records be made as per the information provided by me/us in this report.

Date ...........Place .............SignatureName ......................(Person making report)Essential Enclosures:-

(1)Copy of khasra

(2)Copy of pre-mutation sketch (where applicable)

(3)Copy of proof of address of persons acquiring right or interest

(4)Copy of proof of identity of persons acquiring right or interest

(5)If applicant/person making report is other than the person acquiring right or interest, a letter of authority signed by the person acquiring right or interest along with proof of address and proof of identity of the applicant/person making report shall be furnished.

(6)In case of juristic person-

(2)a letter of authorization to act on behalf of such juristic person issued by competent body or person shall be attached.

(7)Copy of the documents specified in para 4 of the report above

(8)Copy of receipt of fee

(9)Particulars given in para 3(B) of the report above and consent signed by co-sharers.Notes. - (1) Self attested copies of the documents shall be attached with this Form.

(2)Proof of identity may be self attested copy of Aadhar Card or its equivalent, PAN Card, Voter ID, Passport, Driving License, Passbook of any Bank, or any Photo ID issued or certified by any Gazetted Officer of the State Government or the Central Government.Part-II AcknowledgementTo,Shri/Smt./Ku ..................Son/Daughter/Wife of ................Address ..........................The report submitted in Part-I above is hereby acknowledged.SealDate ...........Place ...............Name and designation of Receiving AuthorityTahsil ........................................District .....................................Form VI(See rule 4)Registering Officer's intimation of registered transactions, affecting land in Tahsil ...................... District ........................period from ......................... to .......................

S. No. in registration	Patwari halka No. / Sector No.	Name of village/ urban area in which the landis situate	Survey No./ block No./ plot No. affected bythe transaction	Area affected by transaction (in hectare/sq.mtr.)	Name, address and mobile phone number of theexecutor of the document	Name, address and mobile phone number of theperson in whose favour the document is executed	Date of execution of the document	Nature of the document	Details of fee paid for mutation in landrecords	Remarks
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)	(11)

SealDate ...........Place ...............SignatureRegistering Officer....................Tahsil ................................District ..............................Form VII(See Rule 5)Register of reports of acquisition of rights or interestsVillage/Urban area ................. Patwari halka No/Sector No .................. Tahsil ................. District ................

S.No	Date of receipt of report under sub- section(1) of Section 109	Name and Father's/ Mother's / Husband's name,address and mobile phone number of the person reporting	Name and Father's/ Mother's / Husband's /Guardian's name, address and mobile phone number of the personacquiring right/interest	Particulars of land over which right /interest has been acquired / renounced	Nature of acquisition of right/ interest inland	Form I, II, III, IV or V (as the case may be)	Date on which intimation sent to Tahsildar	Remarks
Survey No. / Block No. / Plot No.	Area ( in hectare / sq.mt.
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Form VIII(See Rule 6)Intimation by Patwari / Nagar Sarvekshak to Tahsildar under sub-section (2) of section 110 of the CodeDate .............To,Tahsildar/Additional Tahsildar/Naib Tahsildar ...............Tahsil ..............District ..................M.PSubject - Intimation of Acquisition of right / interest in land for mutation in land records under Sub-Section (2) of Section 110 of The Madhya Pradesh Land Revenue Code, 1959 ( 20 of 1959).This is for your kind information that during the period from ............. to ................ following reports have been made to me regarding acquisition of rights / interests in land under sub-section (1) of Section 109 of the Code -

S.No	Date of receipt of report under sub- section(1) of Section 109	Name and Father's/Mother's/ Husband's name,address and mobile phone number of the person reporting	Name and Father's/ Mother's/Husband's/Guardian's name, address and mobile phone number of the personacquiring right/interest	Particulars of land over which right/interesthas been acquired/renounced	Nature of acquisition of right/ interest inland	Form I, II, III, IV or V (as the case may be)	Date on which intimation sent to Tahsildar	Remarks
Name of village/ urban area	Survey No. / Block No./ Plot No.	Area ( in hectare/ sq.mt.
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The forms and enclosures submitted by the person reporting are forwarded herewith for necessary action.

Date ................	Name & Signature .......................
Place .............	Designation ..................

List of enclosures

1.

Form IX(See Rule 7)Notice in Revenue CasesIn the Court of ................................Tahsil .................. District ..........................Case no ................................................. ApplicantVersus....................... Non applicantTo,Shri/Smt./Ku ......................... son /daughter /husband of ..................... Resident of .............................. Tahsil .......................... District ..............You are hereby informed that the aforesaid case shall be heard on (date) ................ at(time) ................ a.m./p.m, at(place) .................. you may appear in this Court in person or by legal representative or by an advocate duly instructed and present your case. In case you fail to appear on the above mentioned day, the case will be heard and determined in your absence.Enclosures:- Copy of report/application.

Date.................

Seal

Revenue

Officer ................Place ................Designation ..........................Endorsement no. 1Signature of Receiver .......................Name ............................Mobile Phone Number ..............................(Relation if other than the addressee)Endorsement no. 2Endorsement regarding serviceNotice is served on the .........day of ............ year ............... by me........................................Name and signature of process serverForm X(See Rule 7)In the Court of.................. Tahsil ................. District ................Public NoticeCase no ................It is hereby informed to all persons that the proceedings for mutation in land records as mentioned in the Schedule below is under consideration before this Court. Any person interested may appear on (date) ............. at (time) ............... at (place) ............. before this Court either personally or through an advocate duly instructed or through a legal representative and state his objections in respect of the mutation under consideration. Objections received after the due date shall not be considered.

Schedule

Patwari halka no./sector no	Name of Village/ urban area	Survey No./Block No./Plot No.	Area (in hectare /sq.mtr.)	Name and Father's/Mother's /Husband's name andfull address of holder(s) as recorded in existing land records	Name and Father's/Mother's /Husband's name andfull address of person(s), in whose favour the mutation is underconsideration
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Given under my hand and the seal of the Court, this ............ day of ..............SealName of presiding officer .............Signature ..........................Date .........Place ..............Form XI(See Rule 9)Quarterly report of the mutation cases specified in sub-section (7) of Section 110 of the Madhya Pradesh Land Revenue Code, 1959 (No 20 of 1959)Position as on ................. (date)Name of Court ............Tahsil.................... District .................Part - I List of undisputed mutation cases pending beyond two months

S. No	Case number	Date of registration of the case	Names of the parties	Current status of the case	Period of pendency of case (in years & ,months)	Reasons for pendency
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1
2

Part - II List of disputed mutation cases pending beyond six months

S. No	Case number	Date of registration of the case	Names of the parties	Current status of the case	Period of pendency of case (in years & ,months)	Reasons for pendency
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2

SealName of presiding officer .............Signature ..........................Date .........Place ..............

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State of Madhya Pradesh - Act