(2)Every application under sub-section (1) shall be made to the Claims Tribunal having jurisdiction over the area in which the accident occurred, and shall be in such form and shall contain such particular as may be prescribed:[Provided that where any claim for compensation under Section 92A is made in such-application, the application shall contain a separate statement to that effect immediately before the signature of the applicant.] [Inserted by the Motor Vehicles (Amendment) Act, 1982 (47 of 1982), Section 16 (1-10-1982).]
