(1)Every application for exchange of land by a bhumidhar under clause (b) of section 101(1) shall contain the following particulars:-(a)The particulars specified in rule 100(i).(b)Whether the land to be received in exchange from the Gram Panchayat is reserved for planned use or is land in which bhumidhari right does not accrue.(c)Whether the land to be received in exchange from the Gram Panchayat consists of any tree or other improvements, if so, their details.
