Section 19(2) in Saurashtra Land Reforms Act, 1951
(2)An application under sub-section (1) shall be in such form as may be prescribed and shall contain the following particulars:-(a)the area and the location of the land in respect of which the allotment is prayed for;(b)the right under which the Girasdar claims the land;(c)the full particulars of his estate containing-(i)the approximate area of the land in his estate;(ii)the area and location of Gharkhed in his estate;(iii)the area of agricultural land, bid land and cultivable waste in his estate; and(iv)the area of non-cultivable waste in his estate;(d)the names of tenants and description of land in their possession;(e)the area of Khalsa land, if any in his possession; and(f)any other particulars which may be prescribed :[Provided that the Settlement Commissioner may direct generally or in individual case that an application which is not in the prescribed form shall be accepted.] [This proviso was added by Saurashtra Act No. XV of 1952.]
