Section 17(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Rules, 1962
(2)The application shall contain the following particulars, that is to say, -(i)the industrial operations carried on by the undertaking or proposed to be carried on by it;(ii)the survey number, hissa number, area and assessment of the land, which is sought to be notified under clause (k) of sub-section (1) of section 47;(iii)the survey number, hissa number, area and assessment of all lands already in possession of the undertaking as well as of those in possession of its subsidiary or associated concerns in the State, the manner in which the land was acquired that is to say, whether by purchase, lease or compulsory acquisition under the Land Acquisition Act, 1894, and the purpose for which the land is utilised, giving details under the following heads(a)for purpose of buildings;(b)for office;(c)for godown;(d)for other ancillary purposes;(e)for road or railway siding;(f)for open space;(g)for expansion needs;(h)for housing;(i)for effluent discharge;(j)for any other purpose.
