28. Contents of application to Deputy Commissioner for enhancement - (1) Every application to the Deputy Commissioner for the enhancement of the rent of an occupancy holding shall specify,-
(a)such particulars as may be prescribed regarding the area, situation, local names, quality and boundaries of the parcels of land constituting the holding;(b)the rates of rent (if any) payable by Raiyat for the different classes of land constituting the holding and the yearly rent payable for the holding at the date of the application;(c)the rates (if any) generally prevailing in the village for corresponding classes of land;(d)the date (as nearly as it can be ascertained) when the rates of rent generally prevailing were last adjusted in the village;(e)the rates which the applicant desires to claim; and(f)the grounds on which the applicant considers that he is entitled to the enhancement claimed.(2)Sections 146 to 149 shall apply to every application made under this Section.
