Section 22(2) in The Gujarat Agricultural Lands Ceiling Act, 1960
(2)Such notice shall require the landlord claiming possession under Section 19 and in any other case, the owner, tenant, landlord and other persons interested in the land including the holders of encumbrances lawfully subsisting on the land to appear personally or by agent before the tribunal at a time and place therein mentioned (such time not being earlier than fifteen days after the said date) and to state the nature of their respective interests in the land [The depreciated value of permanent structures and wells, if any, under clause (c) of sub-section (1) of Section 23] [These words, brackets, letter and figures were substituted for the words, brackets, letter and figures 'the value of permanent structures and wells, if any, under Clause (b) of Section 23' by Gujarat 2 of 1974, Section 19.] and particulars of their claims to possession of land or, as the case may be, to compensation for such interest. Every such statement shall be made in writing and signed by the person interested or his agent.
