Section 25(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(1)A landlord who desires to resume under provisions of Section 23, any land from his tenant other than any adhiar (crop-sharer) for his (landlord's ) personal cultivation shall apply to the Civil Court having territorial jurisdiction of the land stating-(a)the area and description of the land to be resumed ;(b)the name of the tenant who is in occupation of the land ;(c)the aggregate area of land already held under the personal cultivation by the landlord or any member of his family ;(d)whether notice under sub-section (1) of Section 27 was duly given to the tenant and whether the tenant has selected the area which he is entitled to retain under the provisions of Section 23 ;(e)whether the landlord had given due notice of termination of the tenancy of the area selected by the landlord as acquired under sub-section (2) or (3) of Section 27 ;(f)what is the principal source of income of the landlord for his maintenance;(g)whether the tenant has acquired the right of occupancy ;(h)whether the landlord is (i) a minor, or (ii) a widow, or (iii) a person subject to any physical or mental disability, or (iv) a member of the Military, Naval or Air Forces of the Union ;(i)whether any improvement has been made by the tenant on land proposed to be resumed ;(j)whether the landlord has any residence in the village in which the land to be resumed is situate or in a nearly village within a distance of five miles from the land.
