Section 51(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)The application under sub-section (1) shall contain the following particulars:-(a)Name of the Jagirdar who has granted the land;(b)the area of the land with the name of the village where it is situated;(c)the rent or revenue paid to the Jagirdar, if any; and(d)the area of the land which he wants to be allotted to him as an occupant.
