Section 167(1) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(1)Every notice to be issued to a tenant under this Chapter shall contain the following particulars: (a)the name, description and place of residence of the landholder;(b)the name, description and place of residence of the tenant;(c)a description of the holding, specifying the name of the village or other local area in which it is situated; and(d)the recorded numbers of the holding, the amount of such instalment of rent, any portion of which is in arrears, and the amount of such arrears.
