- Every application for surrender of his holding or any part thereof under section 118 by a bhumidhar shall be submitted to the Tahsildar containing the following particulars:-(1)Name, parentage and address of the applicant;(2)Whether the applicant belongs to the category of clause (a) or clause (b) of section 74;(3)The details of the holding sought to be surrendered (Plot No., area, village, Tahsil etc.);(4)Land Revenue payable;(5)Where the entire holding is sought to be surrendered or only part thereof. If part, then the details of such part;(6)Whether the applicant is the sole bhumidhar or only a co-sharer. If a co-sharer, then the names and addresses of other co-sharers;(7)Whether the holding is subject to any encumbrances? If so, the details thereof;(8)Whether the holding or the part thereof has been let out? If so, the details of the lessee thereof;(9)The reason for such surrender.
