64. Application of headmen for recovery of arrears from defaulters.
- (i) An application under section 97 of the Land Revenue Act shall state -(a)the name and description of the defaulter ;(b)the arrears of which recovery is desired ;(c)the circumstances which have made the application necessary.(ii)Any number of defaulters residing in the same estate may, at the discretion of the Revenue-officer to whom the application is made be included in the same application, but the arrear due from each defaulter shall be separately specified.
