Section 6(1) in The M.P. Van Bhumi Shashwat Patta Prati Sanharan Adhiniyam, 1973
(1)Every lessee whose perpetual lease stands revoked under sub-section (1) of Section 3 shall, within a period of two months from the appointed date, file a statement in respect of forest land held under perpetual lease by him before the Collector in the prescribed form and specify therein the following particulars, namely,-(i)name of the lessee;(ii)full particulars of the forest land held by the lessee under perpetual lease;(iii)full particulars of the pending litigations, if any respecting the forest land or part thereof;(iv)such other particulars as may be prescribed.
