95. Application for permission for acquiring land (Section 90).
- Every application for permission to acquire land under section 90, by a person other than an Indian Citizen, shall be made to the Secretary to the State Government in Revenue Department, and it shall contain the following particulars:-(a)Name, parentage and address of the applicant.(b)Copy of the front, page of the Passport (disclosing its number and the name of issuing authority).(c)If residing in India? If so, since when?(d)If residing outside India, then the name of the countries where he lived during last 5 years.(e)Particulars of the land for which the permission is sought for.(f)Name, parentage and address of the person whose land is sought to be acquired.(g)The mode of acquisition (sale, gift, etc.). If it is sale, then the amount of sale price.(h)The purpose of acquisition of land.(i)If the land is sought to be acquired by any Company or association or other body, then the details of its members with names and addresses.
