Section 116 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
116. [ [Substituted by Notification No. 110/11-1(4)-76-Rajaswa-1, dated 30.06.1976.]
(1)Subject to the provisions of sub-rule (2), every application under section 134 (1) for the acquisition of bhumidhari rights shall contain the following particulars:-(a)The name, parentage and address of the applicant.(b)Whether the bhumidhari rights are sought to be acquired in respect of the entire holding or any-part thereof.(c)Khasra number of plots and area of each plot in respect of which bhumidari rights are sought to be acquired.(d)Name of village, pargana and tahsil in which plots are situate.(e)Amount of land revenue payable or deemed to be payable in respect of the plots referred to in clause (c).(f)Total amount deposited in the Treasury for the acquisition of bhumidhari rights.(2)Where the application referred to in sub-rule (1) is made by or on behalf of some of the co-sirdars only, the following further particulars shall also be mentioned in the application:-(a)The names of the recorded co-sirdars who have joined in the application and their respective shares in the holding.(b)The names of the recorded co-sirdars who have not joined in the application and their respective shares in the holding],
