(2)The owner of the land shall state in the application -(a)full particulars of the land and the amount of betterment charges fixed thereon.(b)the area of the land proposed to be relinquished or given in exchange and the value thereof according to the owner.(c)particulars of the encumbrances, if any, on the land.He shall attach a sketch showing the exact location of the land proposed to be relinquished or given in exchange.
