(2)An application under Sub-section (1) shall contain the following particulars, namely:-(a)the village, survey number and extent of the holding to which the assignment relates:(b)the name, and address of the cultivating tenant, landowner and intermediaries and also of every other person interested in the land and the nature of their interest, so far as they are known to the applicant;(c)the particulars regarding the other lands held by the cultivating tenant so far as may be known to the applicant;(d)the fair rent, if any, fixed, and the contract rent, if any, of the holding;(e)such other particulars as may be prescribed.
