33. Partition under sub-section (2) of Section 36.
- A plant for partition under sub-section (2) of Section 36 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 applicant,(4)the share of the other co-tenure holders of the holding,(5)the khasra numbers and area of the holding,(6)the village, assessment circle in which the holding is situate, and(7)the land revenue payable for the holding.
