Section 48(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)As soon as may be after the date specified in sub-section (1) of Section 46, the Tribunal shall publish or cause to be published a public notice in the prescribed form in each village within its jurisdiction calling upon-(a)all tenants to whom the ownership of land stands transferred under Section 46,(b)all landlords of such lands, and(c)all other persons interested therein;to appear before it on the date specified in the notice. The Tribunal shall also issue a notice individually to each such tenant, landlord and also, as far as practicable, other persons calling upon each of them to appear before it on the date specified in the public notice.
