Section 14(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(2)Every such statement of claim shall contain the following particulars, namely:-(i)description of the estate and the name of the landowner;(ii)the number and names of villages comprised in his estate or in which lands forming part of his estate are situated together with the particulars of area and the income there from on account of rent:(iii)the amount of gross income from his estate calculated in accordance with, and the details of such income from various sources specified in the Schedule:(iv)the amounts which are required to be deducted from the said gross income in accordance with the Schedule for the computation of the net income of the landowner:(v)the amount of dues recoverable from the landowner under clause (e) of sub-section (1) of section 8; and(vi)such other particulars as may be prescribed.
