Section 73 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
73.
An application under Section 186 of the Act shall contain the following particulars :-(1)Name, percentage, caste and residence of tenant with class of tenant;(2)Name of village with name of Tehsil and District;(3)Name of Thok or Patti;(4)Name, parentage, caste and residence of land-holder;(5)Name, parentage, caste and residence of other person now in possession;(6)Khasra Numbers of fields;(7)Area of fields;(8)Annual rent of holding; and(9)Date of ejectment or dispossession.
