- The application shall be in writing and shall specify the following particulars, namely: -(a)the name and residence of the defaulter and in the case provided for in sub-section (2) of section 79, [also of the person who notifies that he is the cultivator or the owner;] [Substituted far 'of the cultivator also' by section 55 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](b)the amount due;(c)the date of the distraint; and(d)the place in which the distrained property is.
