Section 28(2) in Saurashtra Land Reforms Act, 1951
(2)An application under sub-section (1) shall be in such form as may be prescribed and shall contain the following particulars, namely:-(a)the area and location of the holding in respect of which the application is made ;(b)the name of the Girasdar in respect of his holding ;(c)full particulars of the holding containing-(i)the approximate area of the land in his possession ;(ii)approximate area of agricultural land, bagayat, jirayat, bid land and cultivable waste separately; and(iii)the number and location of dwelling houses in his possession;(d)particulars whether the dwelling-house was built at his cost or at the cost of his predecessor-in-title or of the Girasdar ;(e)whether he holds khalsa land, and, if so, its area and location ; (f) whether he holds chav or buta huk, and, if so, its area and location; and (g) such other particulars as may be prescribed :[Provided that the Settlement Commissioner may direct generally or in any individual case that an application which is not in the prescribed form shall be accepted.] [This proviso was added by Saurashtra Act No. XV of 1962.]
