Section 144 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
144.
An application [for permission to make an] [Substituted by Notification No. 5468/I-A-1544-1953, dated 04.09.1953.] exchange shall contain the following particulars and be accompanied by the following documents:-(1)The khasra number of the plots-(a)[* * *] [Deleted by Notification No. 5468/I-A-1544-1953, dated 04.09.1953.] which the applicant wishes to receive and of the plots which he offers in exchange of,(b)[* * *] [Deleted by Notification No. 5468/I-A-1544-1953, dated 04.09.1953.](2)certified copies of the khataunis relatingto the khatas in which all such plots are included;(3)[* * *] [Deleted by Notification No. 5468/I-A-1544-1953, dated 04.09.1953.](4)a statement showing the details of any valid deeds mortgage or other encumbrances with which the lands to be exchanged may be burdened, together with the names and addresses of lessees, mortgagees or holders of other encumbrances.
