Section 5(2) in The Maharashtra Land Revenue (Transfer of Occupancy by Tribals to Non-Tribals) Rules, 1975
(2)The application referred to in sub-rule (1) shall contain the following particulars, namely-(i)Name of the applicant;(ii)Survey number, area and assessment of the land;(iii)The same of the village, taluka and district in which the land is situate;(iv)The name of the transferor and transferee;(v)The date of the transfer;(vi)Circumstances in which the transfer was made.
