Section 20(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)Such notice shall require the landlord to appear personally or by agent before the Collector on the date, and at the time and place therein mentioned (such date [not being later than fifteen days] [These words were substituted for the words 'not being earlier than fifteen days' by Maharashtra 2 of 1976 Section 9.] after the issue of the notice).
