Section 2 in The Maharashtra Land Revenue (Partition of Holdings) Rules, 1967
2. Application for partition.
(1)An application by a co-holder for partition of his share in a holding under sub-section (1) of Section 85 shall contain the following particulars. -(a)the area of each field constituting the holding and its survey number and Hissa number recorded in the record of rights;(b)the tenure of the holding, whether/ alienated or unalienated, and in case of an unalienated holding, whether held as occupant Class I, Class II or Government lessee;(c)the land revenue of holding;(d)the names and addresses of the co-holders and the extent of their shares.(2)The application shall be accompanied by a copy of entries in the record- of-rights.
