Section 183(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)An application for recovery of possession under Section 232 shall contain the following particulars-(a)the name, parentage and residence of the applicant, the land holder and any other person or persons who may be in possession of the whole or any part of the land in respect of which the application is made ;(b)Khasra number of plots and area of the land in respect of which the application is made, together with the name of the village in which the plots are situate;(c)the year in which the name of the applicant was recorded in the khatauni(d)the date on which the applicant was evicted from the land.
