101. Application for exchange of land of Gram Panchayat (Section 101).
(1)Every application for exchange of land by a bhumidhar under clause (b) of section 101(1) shall contain the following particulars:-(a)The particulars specified in rule 100(i).(b)Whether the land to be received in exchange from the Gram Panchayat is reserved for planned use or is land in which bhumidhari right does not accrue.(c)Whether the land to be received in exchange from the Gram Panchayat consists of any tree or other improvements, if so, their details.(2)Every such application shall be accompanied by certified copies of the Khatuani relating to the plots given as well as received in exchange, together with a copy of the resolution of the Bhumi Prabandhak Samiti in favour of such exchange.
