Section 15(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(1)On receipt of a reference under sub-section (5) of Section 13, the Adjudicating Authority shall serve notices, to furnish such documents, particulars or evidence as is considered necessary on a date to be specified therein, on the following person, namely -(a)the person specified as a benamidar therein;(b)any person referred to as the beneficial owner therein or identified as such;(c)any interested party, including a banking company;(d)any person who has made a claim in respect of the property.
