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[Cites 0, Cited by 3] [Section 20F] [Entire Act]

Union of India - Subsection

Section 20F(5) in The Railways Act, 1989

(5)Such notice shall state the particulars of the land and shall require all persons interested in such land to appear in person or by an agent or by a legal practitioner referred to in sub-section (2) of section 20D, before the competent authority, at a time and place and to state the nature of their respective interest in such land.