(3)All the documents referred to in sub-rule (1) or sub-rule (2) shall then be submitted to the Sub-Divisional Officer along with-(a)a copy of the proceedings of the meeting of the Samiti in which the decision regarding allotment was taken;(b)a certificate from the Lekhpal that the particulars of the land (including land revenue or rent) mentioned in the Lists are correct, the land to be allotted is vacant on the spot and that the allotment is in accordance with the provisions of the Code and these rules;(c)if the land to be allotted is part of the survey number, the specific area, boundary and length and width of sites of the land to be allotted shall be mentioned and it shall not be as minzumla number.
