Section 5 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
5. Application for acquisition of privileges.
(1)The application under Section 3 shall be accompained by-(a)a treasury challan showing that the applicant has duly deposited the amount referred to in the said Section ; and(b)an extract from the khatauni showing the plot or plots to which the application relates, the rent payable therefor and the class of tenants to which the applicant belongs.(2)The application shall contain such other particulars and be in such form as may be prescribed.
