(2)Every such application shall specify,-(a)the yearly rent payable by the Raiyat at the date of the application;(b)the area and description of the land for which the said rent is payable;(c)the proceedings (if any) by which the said rent was fixed;(d)the general rate prevailing in the village for corresponding classes of lands;(e)the date (as nearly as it can be ascertained) when the said general rate was last adjusted in the village;(f)the amount of reduction claimed;(g)the grounds on which such reduction is claimed; and(h)any other prescribed particulars.
