Section 4 in Rules Under The Tamil Nadu Estates (Supplementary) Act, 1956
4.
Every such application shall contain the following particulars, namely: -(a)Name of the District.(b)Name of the taluk.(c)Name of the non-ryotwari area and particulars sufficient to localise it.(d)Name of the applicant.(e)Whether he is the landholder or not.(f)If he is not the landholder, the name of the interest possessed by him in the said area.(g)Nature of the applicant's case and the nature of the evidence he desires to adduce in support of his contention.
