72BB. [ Right of landlord to apply for assignment and compensation. [Inserted by Act No. 17 of 1972.]
(1)Any landowner or intermediary whose right, title and interest in respect of any holding have vested in the Government may apply to the Land Tribunal for the assignment of such right, title and interest to the cultivating tenant and for the payment of the compensation due to him under Section 72A.(2)An application under Sub-section (1) shall contain the following particulars, namely:-(a)the village, survey number and extent of the holding to which the assignment relates:(b)the name, and address of the cultivating tenant, landowner and intermediaries and also of every other person interested in the land and the nature of their interest, so far as they are known to the applicant;(c)the particulars regarding the other lands held by the cultivating tenant so far as may be known to the applicant;(d)the fair rent, if any, fixed, and the contract rent, if any, of the holding;(e)such other particulars as may be prescribed.
