Section 17(2) in The Maharashtra Land Revenue (Disposal of Government Lands) Rules, 1971
(2)Save as provided in sub-rule (3), every application for the grant of land shall be made to the Tahsildar, and shall contain the following among other particulars, namely;(a)name of the applicant;(b)size of the family (i) as on the 15th day of August, 1968, and(ii)on the date of application;(c)whether the application is a serving member of the armed forces, freedom fighter, as ex-servicemen or a member of backward class or is a Neo-Buddhist;(d)whether the applicant holds any land on eksali lease, and if so, the date from which he is holding such land and the extent of the land so held;(e)extent of land already held by the application in addition to land held on eksali lease;(f)the gross annual income of the applicant from all sources.
