Section 22 in The United Provinces Estates Act, 1920
22. Issue of notice.
- If such application is not rejected under section 21, the State Government shall publish in the Official Gazette a notice in English and in the vernacular, reciting the fact that an application has been made and the support thereof, and calling upon all persons having claims enforceable against the applicant or his immovable property to notify the same in writing within six months from the date of publication of the notice in English, and also to show cause in writing within such period why the permission sought by the applicant should not be granted, and shall, where such a course is practicable, serve a copy of such notice upon all persons known, or appearing from the application or other information received, to be interested in opposing the application.
