(2)An assessment parcha for a holdings shall show separately :(a)the tenure of such holding,(b)the khasra number of each field therein and its area,(c)the soil class of each field comprised in the holding,(d)the sanctioned rent-rate for each such soil class,(e)the rent assessed by the Settlement Officer under section 157, in respect of each soil class in such holding,(f)the improvement, if any, for which allowance has been made under section 159, and(g)the total amount of rent assessed for each holding, along with any adjustment or orders made under sections 161 and 162.
