Section 8 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
8. [ Application for acquisition of rights to Nalbat. - An application for the acquisition under Section 36 A of right to Nalbat shall be in Form L, and the applicant shall submit as many copies of the application as there are persons in whom the right to realise Nalbat vests.
(2)The application may either be presented to the Sub-Divisional Officer by the tenant in person or it may be submitted through an authorised agent or it may be sent by registered post, acknowledgement due.] [Substituted by Notification No. 11089/BR, dated 5-9-1959, Published in Rajasthan Gazette, Part IV-C, dated 10-12-1959.]
