31. Ejectment on void transfer [Section 42 or Section 45] [Substituted by Notification (F) 3 LRO/66, dated 8.7.1966.].
- A plaint under Section 46 shall contain the following particulars-(1)the name, address and other particulars of the plaintiff, if any,(2)the name, parentage and address of the Bhumidhar or Asami;(3)the name, parentage and address of the person to whom transfer has been made;(4)the nature and date of the transfer; and(5)the Khasra numbers and area of each plot comprising the holding together with the name of assessment circle and village.The applicant shall also submit with the application as many duplicate copies of the notice in L.R. Form 12 as there are Bhumidhars, Asamis or other transferees to be served.
