Section 40(9) in The Bengal Land-Revenue Sales Act, 1859
(9)the name of the present possessor, and, if he be not the original holder, the mode in which he succeed to the tenure, whether by inheritance, gift, purchase or otherwise, and whether he holds jointly or solely.Holders of such farms as are described in the said Section may apply in like manner for registry of the same.The application shall contain such of the foregoing particulars as are applicable to farms.
