(4)An application under Sub-section (3) shall contain the following particulars, namely:-(a)the village, survey number and extent of the holding or part to which the assignment relates.(b)the name and address of the landowner and intermediaries and also of every other person interested in the land and the nature of their interest so far as they arc known to him;(c)the particulars regarding the other lands owned or held by him or if he is a member of a family; by such family; and(d)such other particulars as may be prescribed.
