Section 49(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)The application under sub-rule (1) shall contain the following particulars:-(a)the name of the Jagirdar under whom he is a Shikmi;(b)the area of Khud-kasht land in the possession of the Shikmi;(c)the period of possession giving the agricultural year from which the sub-tenant or Shikmi is in possession;(d)rent paid by the Shikmi to the Jagirdar;(e)the area of Khud-kasht land which the applicant wants to be allotted to him as an occupant.
