Section 127 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
127.
A plaint for partition of a holding under Section 138 of the Act, shall contain the following particulars :(1)the name, parentage and residence of the applicant,(2)the name, parentage and residence of other tenure-holders of the holding,(3)the share of the applicant,(4)the share of the other co-tenure-holder of the holding,(5)the khasra numbers and area of the holding,(6)the village, pargana and tahsil in which the holding is situate,(7)[the land revenue payable] [Substituted by Notification No. 950-RS/I-A-1031(7)-1958, dated 18.03.1959.],(8)the amount paid under the U.P. Agricultural Tenants (Acquisition of Privileges) Act, 1949, or under Section 134 of the Act, as the case may be,(9)the date of payment,(10)the date of grant of the declaration.
