18. Application to be signed and to contain certain particulars.
- Every such application shall be signed by the applicant, or by his duly authorized agent, and shall contain the following particulars so far as they are known to or can be ascertained by him, namely:-(a)the name of the parent estate;(b)the number under which such estate is borne on the revenue-roll, and the land -revenue demand for which it is liable;(c)the number under which such estate is borne on the Collector's General Register of revenue-paying lands;(d)the name and address of every proprietor, whether recorded or unrecorded, of such estate, the name and address of every proprietor of any other estate holding land in common with the proprietors of the parent estate, and the name of the post office of the area within which each of the said proprietors resides;(e)the character and extent of the interest of which each proprietor of the parent estate is in possession;(f)a specification of any land held by proprietors of the parent estate in common with proprietors of other estates and of the rights of such proprietors respectively in such land; and(g)such further particulars if any, as may be prescribed by Rules made by the Board.
