Section 179A in U.P. Zamindari Abolition and Land Reforms Rules, 1952

[Cites 0, Cited by 0] [Entire Act]

- Applications filed under Section 212-A shall in addition to other necessary particulars, also contain the following-

(a)tahsil,

(b)village,

(c)name, parentage and the residence of the persons whose ejectment is sought,

(d)plot numbers from which ejectment is sought, and their area,

(e)the use to which the land was put prior to cultivation or plantation of grove and the period of such use.

(f)details of the entry in the khatauni about such land prior to its cultivation or plantation of grove and the existing entry,

(g)name and capacity of the person making the application,

(h)date of grant of patta or of taking possession for cultivation or plantation of grove.]

Legal Document View