Section 11(2) in West Bengal Stamp (Prevention of Undervaluation of Instruments) Rules, 2001
(2)After his decision to proceed in the matter on his own, the Chief Controlling Revenue Authority shall issue a notice in Form XI fixing the date of hearing, not before fifteen days from the date of issue of such notice to every person by whom and to every person in whose favour [the instrument] [Substituted by clause (8)(a) of the Notification No. 1614-F.T., dated 5.10.2010, w.e.f. 5.10.2010. for the instrument referred to in sub-rule (2) of rule 3] has been executed, where such person is likely to be affected adversely, directing such person to appear before him and to show cause on the date and at the time and place specified in such notice as to why the order referred to in sub-rule (1) shall not be revised.
