Section 4 in Rules under Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947
4.
Every application shall contain the following particulars: -(a)Name of the estate.(b)Name of the applicant and whether he is the landholder or other person interested.(c)Address of applicant for service of notices.(d)Name or names of any persons added as respondents.(e)Address of each respondent for service of notices.(f)Name of the district, taluk and village in which the land is situated.(g)Survey numbers and extent of the land, if surveyed. If not surveyed, name, description and extent of the land with its boundaries.(h)Classification of the land (i.e., whether forest, communal or private lands). If it is a communal land, the purpose served by it.(i)Nature of the interest which the applicant has in the land.(j)Question as to which the decision is sought and relief prayed for.Note. - The Collector of the District shall, invariably, be included as a respondent on behalf of the Provincial Government.
