(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).
