Section 20(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)An application under sub-section (1) shall be in such form as may be prescribed and shall contain the following particulars :-(a)the description of the Jagir-land;(b)the date of resumption of the Jagir-land;(c)the names of the co-sharers, if any, in the Jagir-land and the extent of their shares;(d)the area of sir and Khudkasht land, if any, under the personal cultivation of the Jagirdar for a continuous period of three years immediately preceding the date of resumption;(e)the area of cultivable waste land;(f)such other particulars as may be prescribed.
