Section 26(2) in The Delhi Land Reforms Rules, 1954
(2)The application shall contain the following particulars and be accompanied by the following documents-(i)The Khasra number of the pilot-(a)which the applicant wishes to receive and of the plots which he officer in exchange of;(b)which the parties have agreed to exchange under an agreement;(ii)certified copies of the Khatauni relating to the khatas in which all such plots are included;(iii)a statement, to the effect that neither of the parties will hold land in the State exceeding thirty standard acres as a result of the exchange; and(iv)a statement showing the details of any valid deeds, mortgage or other encumbrances with which the land to be exchanged may be burdened, together with names and addresses of lessees, mortgages or holders of other encumbrances.
