Section 50(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 area of Khud-kasht land personally cultivated by the Jagirdar in each village of his Jagir;(b)the area of land held by the Jagirdar as an occupant outside his Jagir with details of the area held and land revenue paid in each village;(c)the area of land held by the Jagirdar as occupant outside his Jagir but transferred to any other person on or after the 6th day of May, 1952;(d)the name of the person or persons to whom the area has been transferred and the amount of the consideration money received for the land; and(e)the area of the land which the Jagirdar wants to be allotted to him for making up the minimum area in his personal cultivation with the name or the names of the villages where the area is situated.
