Section 17 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
17. [ Form of application and documents which shall accompany it. [New sub-rules 17, 18 and 19 inserted by Punjab Government Notification No. 1426-D(II-60/1527, dated the 18.3.1960.]
- Every application under section 42 shall be signed and verified by the applicant, shall contain the following particulars and shall be accompanied by a certified copy each of the orders, if any, passed under sub-sections (2), (3) and (4) of section 21, although plan of the paths or paths, if any, in dispute and a certified copy of the grounds of the last appeal, if any, filed under sub-section (3) or sub-section (4) of section 21 :-(a)name of the authority to whom application is made.(b)name and description of place of residence, tehsil and district of the applicant ;(c)names, description and addresses of the persons, who are likely to be affected, if the application is accepted ;(d)names of the village, tehsil and district, in which the land which is subject matter of the application is situated ;(e)the date of publication of the repartition shajra under sub-section (1) of section 21 of the Act, if it is known to the applicant ;(f)whether any objection was lodged with the Consolidation Officer;(g)whether any appeal was preferred under sub-section (3) and under sub-section (4) of section 21 and, if so, with what result ;(h)whether any application was previously filed under section 42 of the Act and, if so, with what result ;(i)a statement of in concise form on which the party applying relies; and(j)relief prayed for.]
