Section 264D(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)The requisition shall be effected by an order in writing addressed to the person deemed by the District Magistrate to be the owner or person in possession of the property, and such order shall be served in the prescribed manner on the person to whom it is addressed.
