Section 183 in U.P. Zamindari Abolition and Land Reforms Rules, 1952
183. Section 232.
(1)An application for recovery of possession under Section 232 shall contain the following particulars-(a)the name, parentage and residence of the applicant, the land holder and any other person or persons who may be in possession of the whole or any part of the land in respect of which the application is made ;(b)Khasra number of plots and area of the land in respect of which the application is made, together with the name of the village in which the plots are situate;(c)the year in which the name of the applicant was recorded in the khatauni(d)the date on which the applicant was evicted from the land.(2)[The application shall be accompanied by a certified copy of the order if any, in pursuance of which the applicant was evicted from the land.] [Substituted by Notification No. 7996/I-A-1282-1952, dated 08.10.1952.](3)The application shall be signed and verified in the manner laid down for verification and signing of plaints in the Code of Civil Procedure, 1908.
