(1)Any person who under these rules is eligible for grant of lands for agricultural purposes shall make an application in writing to the Tahsildar of the taluk in Form 1 giving the following particulars.-(i)name, age and address of [the applicant and his wife] [Substituted for the words 'the applicant'by Notification No. RD68 LGP87, dated 17-12-1999, w.e.f. 18-12-1999.];(ii)the extent and particulars of the land asked for namely, survey number, village, taluk, sub-division in which the land is situated;(iii)the extent and details of the land if any already owned or held by him or by any member of his family;(iv)whether he belongs to the scheduled caste or the Scheduled Tribe or is a displaced person, displaced holder, displaced tenant, an ex-serviceman, soldier or political sufferer;(v)whether he or any member of his family had previously applied for land, if so, the particulars of the endorsement received thereon;(vi)the particulars of any land previously granted to him or any member of his family.
