Section 63 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
63. Form of application.
- An application under Section 180 of the Act shall contain the following particulars :-(1)Name, parentage, caste and residence of tenant with class, viz., tenant of Khudkasht, Ghair Khatedar Tenant or Sub-tenant;(2)Name of village with name of Tehsil and District;(3)Name of Thok or Patti;(4)Khasra numbers of fields with area of each;(5)Rent of holding;(6)Grounds on which ejectment is sought (see clauses (a) to (d) of Section 180); and(7)The total area of each category held under the land holder's personal cultivation.
