Section 14 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
14. Notice to parties by District Judge.
- The District Judge shall thereupon cause to be served on the persons mentioned below a notice in From IV specifying the day on which he shall proceed to determine the objections and directing such persons to appear before the Court on that day -(a)the applicant;(b)all persons interested in the objection except such (if any) of them as have consented without protest to receive payment of the compensation offered by the Compensation Officer;(c)the Compensation Officer, if the objection is in regard to the area of the land or to the amount of compensation.
