Section 26 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
26. Contents of application.
(1)An application for the determination of the amount expended on an improvement shall give the nature and description of the improvement effected and shall be accompanied by a copy of the order (if any) permitting the execution of the improvement and an account of the amount expended, supported, so far as possible, by vouchers.(2)Alongwith the application, the applicant shall also file an extract from the khatauni in regard to the holding on or affecting which the improvement has been made.
