Section 14(2) in The M.P. Nagariya Sthawar Sampatti Kar Niyam, 1964
(2)The notice shall contain the following particulars, namely,-(i)the name and full address of the owner of the land or building;(ii)the description of the land or building sufficient for its identification;(iii)whether the land has been acquired or the building has been built, rebuilt or enlarged;(iv)extent of the land acquired or building, re-building or enlargement undertaken;(v)date on which land was acquired or building, re-building or enlargement was completed;(vi)date on which the building has been occupied; and(vii)if the building or such additional portion of the building has been let on rent the monthly or annual rent on which the same has been let.
