Section 10(1) in The Punjab Development of Damaged Areas Act, 1951
(1)The Collector may also require any such person to make or deliver to him, on a date and a place mentioned in the requisition (such date not being earlier than fifteen days from the date of the requisition) a statement containing, so far as may be practicable, the name of every other person possessing any interest in any land or any part thereof as co-proprietor, sub-proprietor mortgagee, tenant or otherwise, the nature of such interest and the rents and profits, if any, received or receivable on this account for the three years preceding the date of the statement.
