Section 64 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
64.
The application shall be accompanied by the following documents :-(i)a certified copy of the Khatauni in which the land from which ejectment is sought is included;(ii)a certified copy of the Khewat to which such land pertains;(iii)in the case of an application under clause (b) or (c) of Section 180, the application shall also be accompanied by a certified copy of the lease or sub-lease granted under Section 45 or Section 46, as the case may be;(iv)in the case of an application under clause (d) of Section 180, the application shall also be accompanied by a certified copy of the Gasht Girdawari for the period specified in that clause, as also by a certified copy of the lease or sub-lease specified in the said clause;(v)the application shall also be accompanied by a certified copy of the applicant's Khata Khatauni showing the entire area held by him as Khudkasht.
