Section 16(2) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(2)In the petition of settlement the tenant shall state-(a)the nature of the tenancy and the name of the person from whom he holds;(b)the plot No. and the area of land under his actual occupation ;(c)the boundaries of the land occupied ;(d)the total area of land (excluding) the land for which settlement has been prayed for under this rule) which is held by him or any member of his family as tenant or owner and which has not been acquired by the State under the provisions of the Act;(e)any amount which he is entitled to receive as compensation under the provisions of this Act.
