Section 12 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
12. Documents to accompany the application.
- An application under Section 49 of the Act shall contain the following particulars :-(i)the Khasra Nos. of the plots which the applicant wishes to take and of the plots cultivated by him, which he offers in exchange;(ii)A certified copy of the Khatauni Khatas in which all such plots are included;(iii)a certified copy of the Khewat Khatas to which all such plots pertain.(iv)grounds for exchange;(v)a statement showing details of any lease, mortgage or other encumbrance with which the land offered in exchange by the applicant may be burdened, together with the names and addresses of the lessee, mortgagee or other encumbrancer;(vi)if the land-holder is not a party to the proposed exchange his name and address.
