Section 81(2) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(2)Particulars of holding abandoned [Rule 168, U.P.Z.A. & L.R. Rules]. - An application under Section 186 for declaration that a holding has been abandoned shall contain the following particulars :(a)The name of the village, pargana and tahsil in which the holding is situate.(b)The name, parentage and address of the tenure-holder against whom the declaration is sought.(c)Khasra numbers and area of the plots.(d)Land revenue or the rent as the case may be.
