Section 48(2) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
(2)In addition to the particulars required by sub-section (2) of Section 19, the following particulars shall also be furnished in the application J.A. Form 13;-(a)the agricultural year from which the land has been recorded as his Khud-kasht in the Land Records;(b)the area of Khud-kasht land lying fallow and the year since when it has been lying fallow;(c)the area of land reclaimed by the Jagirdar from waste land and the year in which it was reclaimed; and(d)the area of the reclaimed land personally cultivated by the Jagirdar himself on the date of resumption and the area of reclaimed land let out to sub-tenants or Shikmis.
