Section 12B in The Daman (Abolition of Proprietorship of Villages) Regulation, 1962
12B. Application for conducting inquiries, etc.
- Except as expressly provided by or under the Regulation, all inquiries and other proceedings before the Mamlatdar shall be commenced by an application which shall contain the following particulars, namely:-(a)the name, age, profession and place of residence of the applicant and the opponent;(b)a short description of the matter about which dispute has taken place, or the amount of claim, as the case may be;(c)the circumstances out of which the cause of action arose;(d)a list of the applicant's documents, if any, and of his witnesses, and whether such witnesses are to be summoned to attend or whether the applicant will produce them on the day of hearing; and(e)such other particulars as may be prescribed.
