(3)Notices of claims to property entered in the consolidated list to be sent to persons shown as in possession. - The [State] [Substituted for the word [Provincial] by the Adaptation of Law Orders, 1950.] Government shall also, as soon as may be; send by registered post a notice of the claim to any right, title or interest included in the consolidated list to each of the persons named therein as being in possession of such right, title or interest either on his own behalf or on behalf of an insane person or minor or on behalf of the gurdwara, provided that no such notice need be sent if the person named as being in possession is the person who forwarded the list in which the right, title or interest was claimed.
