Section 7A(2) in Rajasthan Tenancy (Government) Rules, 1955
(2)The application shall be supported by an affidavit which shall contain the names of the family members of the applicant, their age, as on the date of application and their relationship to the applicant. The affidavit shall also contain the details of the land held by the applicant and his family members anywhere in India. The applicant shall himself calculate the area of land and its reserve price payable by him for which he has applied for declaring him as a khatedar.
