Section 58 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
58. Contents of application.
(1)An application to the Tehsildar under Section 169 of the Act shall contain the following particulars :-(a)the name, parentage, caste and place of residence of the landholder;(b)the character in which the applicant claims to eject the tenant, e.g. whether as an estate holder, or a grantee at a favourable rate of rent, or as a tenant-in-chief who has sublet the land from which ejectment is sought;(c)the name, parentage, caste and place of residence of the tenant;(d)the total amount of arrears of rent and interest claimed with statement of account showing the arrears and interest claimed for each instalment;(e)the khasra numbers and area of each plot comprising the holding, together with the name of the Tehsil and District, Village and Thok or Patti in which the holding is situated.(2)An application under Section 174 of the Act shall contain the particulars specified in clauses (a) to (c) and (e) of the sub-rule (1) above and shall also be accompanied by a copy of the decree.(3)An application under Section 177 of the Act shall contain, in addition to the particulars specified in clauses (a) to (c) and (e) of sub-rule (1), the ground on which ejectment is sought.
