Section 10(2) in Kanam Tenancy Abolition Act, 1976
(2)The notice under sub-section (1) shall call upon all persons interested, including members of the family of the jenmi claiming any portion of the amount payable under sub-section (1) of section 4, whether by way of a share or by way of maintenance or otherwise to appear and file objections and claims within such period as may be prescribed.
