Section 22(1) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
(1)The notice to be given under section 21(1) shall state the particulars of the right or interest in the property to be extinguished and shall require all persons having such right or interest to appear personally or by an agent before the Collector on a day within fifteen days after the publication of such notice. Nature of the rights or interest in the property to be extinguished, the amount and particulars of claims of compensation and the objection, if any, may be required to be stated in writing.Chapter - V Prevention of Unauthorized Occupation of State Road Land and Removal of Encroachments
