Section 286A in U.P. Zamindari Abolition and Land Reforms Rules, 1952
286A.
An application made under Section 287 by a bhumidhar or sirdar or a person appointed under Section 275, for the recovery of the amount due to him under Section 287 as an arrear of land revenue shall-(1)contain all particulars necessary for a plaint in a suit for recovery of the arrears from the defaulter;(2)bear a certificate that the arrear was duly demanded from the defaulter who had failed to discharge it;(3)be signed and verified like a plaint; and(4)bear an endorsement or an annexure containing a memorandum of the documents, if any filed with the application.
