(3)No application under sub-section (1) shall be maintainable unless sixty days' notice in writing has previously been sent to the landholder by registered post on or before the 30th day of April of the revenue year in respect of which remission of rent is claimed specifying -(a)the names and addresses of the applicants;(b)the extent and description of the holding or holdings in respect of which remission is claimed, if such application does not relate to an entire village;(c)the cause of action for the relief claimed; and(d)the relief claimed.
