Section 101 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
101. Commencement of proceedings.
- Save as expressly provided by or under this Act, all inquiries and other proceedings before the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal shall be commenced by an application which shall contain the following particulars:(a)the name, age, profession and place of residence of the applicant and the opponent;(b)a short description and situation of the property of which possession is sought, or the amount of the claim, as the case may be;(c)the circumstances out of which the cause of action arose;(d)a list of the applicant's documents, if any, and of his witnesses, and whether such witnesses are to be summoned to attend or whether the applicant will produce them on the day of the hearing;(e)such other particulars as may be prescribed.
