Section 49(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(2)The application under sub-rule (1) shall contain the following particulars:-(a)The Khasra Nos. and the areas of the plots of Niji-Jot and Khud-Kasht land personally cultivated by the Intermediary in each village of his estate.(b)The Khasra Nos. and areas of the plots of Niji-Jot which have been in the possession of sub-tenants for less than three years on the date of vesting.(c)The Khasra No. and area of each plot held by the Intermediary as a tenant in any village outside his estate, and the amount of revenue or rent payable by him in respect of the tenancy holding held by him in each village.(d)The Khasra Nos. and the areas of the plots of land which the Intermediary wants to be allotted to him for making up the minimum area in his personal cultivation with the name of the village and Tehsil in which the land is situated.(e)The total cultivated area of the estate owned or held by him before the date of vesting.
