15. Contents of application for issue of notices of ejectment etc.
(a)Every application for the issue of a notice of relinquishment, or of intended transfer of a tenancy, or for the issue of notice of ejectment from a tenancy, shall be accompanied by a true copy of the entries in the last detailed jamabandi relating to the Khata Khatauni in which the fields to which the application relates are included.(b)Where, however, such copy would be irrelevant owing to changes in tenancy subsequent to the date of preparation of the jamabandi, true copies of the entries in the last khasra girdawari relating to the particular fields to which the application relates shall be substituted therefor.Copies filed under (a) or (b) shall be certified as correct under his own signature by the patwari or any other official acting under section 76 of the Evidence Act, I of 1872, or Section 151(2) of the Punjab Land Revenue Act, XVII of 1887.[Pleaders and Mukhtars] [Financial Commissioner's notification No. 145, dated 13th November, 1909.]
