100. Application for exchange between bhumidhars [Section 101].
(1)Every application for exchange of land between two bhumidhars shall contain the following particulars:-(a)Names, parentage and addresses of both the parties to the exchange.(b)Details of the land sought to be given and received in exchange (with plot numbers, area, location and land revenue).(c)Whether the proposed exchange is necessary for the consolidation of holdings or for the convenience of cultivation.(d)Whether the proposed exchange involves transfer of undivided interest in the land.(e)Whether the land or any part thereof has been let out or encumbered.(f)Valuation of the lands to be given and received in exchange and the extent of difference in such valuation.(g)The areas of the land to be given and received in exchange and the extent of difference in such areas.(h)Whether the land to be given and received in exchange are located in the same or adjacent villages of the same Tahsil.(2)Every such application shall be accompanied by the certified copies of the Khatauni relating to the plots to be given and received in exchange.
