Section 168 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
168. Section 186.
- An application under Section 186 for declaration that a holding has been abandoned shall contain the following particulars:(a)The name of the village, pargana and tahsil in which the holding is situate.(b)The name, parentage and address of the tenure -holder against whom the declaration is sought.(c)Khasra number, area of the plots.(d)Land revenue or the rent as the case may be.
