10. On such application notice to appoint assessors to be served.
- On receipt of any such application, the Special Commissioner shall cause to be served upon each of the person who under the provisions of Section 9 would have a right to make such application, a notice in writing requiring such person within 10 days from the day of the service of such notice, to nominate, by notice in writing to the Special Commissioner, some person to act as assessor to the Special Commissioner, in fixing the amount of rent which shall be payable in commutation for such conditions and services, and to be present before the Special Commissioner, and to cause such assessor to be there present upon some day to be named in such notice and not to be less than fifteen days from the day of the service of such notice.
