(2)If in any special case, any person wants to acquire land in excess of the limit specified in section 89(2), then he shall submit an application to the Secretary to the State Government, in the Revenue Department, specifying therein the following particulars:-(a)Name and address of the applicant, (if the applicant is a juristic person, the detailed particulars of such person).(b)The details of the property sought to be acquired.(c)The name and address of the person from whom the land is sought to be acquired.(d)The mode of acquisition (sale, gift etc.).(e)Sale consideration, if any.(f)Purpose of acquisition.(g)Any other information which may be considered relevant.
