Section 22(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)Every tenant intending to acquire proprietary rights shall make an application in writing to the prescribed authority in the prescribed manner, containing the following particulars, namely :-(a)the area and location of the land in respect of which the application is made;(b)the name of the landowner from whom proprietary rights are to be acquired;(c)such other particulars as may be prescribed.
