(i)An application under section 97 of the Land Revenue Act shall state: -(a)the name and description of the defaulter;(b)the arrear of which recovery is desired;(c)the circumstances which have made the application necessary.(ii)Any number of defaulters residing in the same estate may, at the discretion of the Revenue Officer to whom the application is made, be included in the same application but the arrear due from each defaulter shall be separately specified.
