Section 12(2) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(2)Every such statement of claim shall contain the following particulars, namely:(i)name of the Jagirdar;(ii)the number and names of villages comprised in his Jagir-lands together with the particulars of area, and the income of each village;(iii)the amount of gross income of the Jagir-lands with details of income from various sources specified in Schedule I;(iv)the tanka and other cesses and dues which the Jagirdar pays to the Government;(v)the amount of dues and debts recoverable from him under clause (e) of sub-section (1) of Section 4;(vi)the names of persons, if any, entitled to a maintenance allowance, together with the amount of maintenance allowance payable to each such person;(vii)the names of co-sharers, if any, in the Jagir-land together with the particulars of the share of each such co-sharer;(viii)the names of the Zamindars, if any, in the Jagir-land, together with the amount of land revenue which each of them pays to the Jagirdar; and(ix)such other particulars as may be prescribed.
