(2)Every such application shall specify,-(a)the yearly rent payable by the Raiyat at the date of the application;(b)the area and description of the land for which the said rent is payable;(c)the proceedings (if any) by which the said rent was fixed;(d)the general rate prevailing in the village for corresponding classes of lands;(e)the date (as nearly as it can be ascertained) when the said general rate was last adjusted in the village;(f)the area and description of the land held in excess of the area for which rent has previously been paid, and in respect of which an increase of rent is claimed; or, if the landlord is unable to indicate any particular land as being held in excess, then the area alone;(g)the amount of the said increase;(h)the manner in which the said increase has been, or should be assessed; and(i)any other prescribed particulars.
