(1)Every application for correction of any error or omission in the map, field-book (Khasra) or record-of-rights (Khatauni) referred to in section 38(1) shall contain the following particulars:-(a)Name, parentage and address of the applicant.(b)The document for the correction whereof the application is being made.(c)Particulars of the land to which the error or omission relates.(d)The precise nature of the error or omission.(e)The application shall be accompanied by a certified copy of the map, Khasra or Khatauni to which the alleged error or omission relates.
