Section 7(2) in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
(2)The applicant shall furnish full particulars in regard to the following points:-(a)Permanent place of his residence and the place where he ordinarily resides and earns his livelihood giving the name of the village, Patwari Circle, Tehsil, District and the State.(b)Whether he or any member of his joint family had in his name any land other than the Ghair Dakhilkar land or a tenure khata of land held under proprietary, Mourusi or Khatedari rights in the village or any other place on or before 15-11-1959.(c)Full particulars of such land, its tenure, soil classification, whether irrigated or Barani and location shall be given in detail, particulars of land sold or transferred by him or any member of his family after 15-11-1959 shall also be given.
