Section 17(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)Every such statement shall contain the following particulars, namely:(i)the name of the Zamindar or Biswedar and a description of his estate,(ii)the extent of the share of each co-share where there are more co-sharers than one in the estate, along with the names and other particulars of all such co-sharers,(iii)the amount of gross income of the estate from all sources specified in the Schedule together with details in relation to income from each such source,(iv)the land revenue payable by the Zamindar or Biswedar, and(v)such other particulars as may be prescribed.
