Section 11 — Application for demarcation.

(1) If, at the commencement of this Act, the proprietor of a village or a part thereof or a specific area therein, was cultivating any land as khudkasht , he may, within six months of such commencement, apply to the sub-divisional officer for demarcation of such khudkasht a niji jot. (2) With his application, the applicant shall file a list, giving the area and survey number or other description of the khudkasht to be so demarcated and such other particulars as may be prescribed.

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