Section 11(4) in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
(4)The Director or an officer authorised by him in writing shall cause to be served upon the owner of land or person having interest in the land, liable to pay the amount apportioned to him under this section, a notice of demand specifying the amount payable by him and the manner in which and the authority to whom it is to be paid.
