Section 204(2) in The Ajmer Tenancy and Land Records Act, 1950
(2)An application under this section shall state—(i)the Khasra number and area or other description of such holding and the name and address of the person who is in possession thereof;(ii)if such holding is held by a tenant, the khasra, number and area of other land in the possession of the landlord which may be given to the applicant in lieu of the holding from which he was so ejected; and(iii)such other particulars as may be prescribed.
