Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 36] [Section 19] [Entire Act] Union of India - Subsection Section 19(2) in The Land Acquisition Act, 1894 (2)To the said statement shall be attached a schedule giving the parti-culars of the notices served upon, and of the statements in writing made or delivered by the parties interested respectively.
