Section 5(1) in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
(1)The application under Section 3 shall be accompained by-(a)a treasury challan showing that the applicant has duly deposited the amount referred to in the said Section ; and(b)an extract from the khatauni showing the plot or plots to which the application relates, the rent payable therefor and the class of tenants to which the applicant belongs.
