Section 26(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(1)A tenant ejected under the preceding rule who is entitled to restoration of possession under the provisions of Section 25 shall, if he wants restoration, apply to the Civil Court having territorial jurisdiction over the land for putting him back in possession stating-(a)the date on which the landlord took over possession from him ;(b)the ground on which the tenant was ejected ;(c)whether the land remain fallow for one year from the date of taking over the possession by the landlord ;(d)if it was cultivated within one year from the date of taking over possession by the landlord, the name of the person who actually cultivated it and what is his relationship to the landlord (i.e., whether he was a tenant, servant, hired labour, or a member of his family ) ;(e)whether the land was sub-let to others within 2 years from the date of taking over the possession by the landlord.
