Section 26 in Chhattisgarh State Rajmarg Adhiniyam, 2003
26. Service of notice.
- On receipt of reference the Court shall cause a notice, to be served on the following person, specifying the day on which the Court shall proceed to determine the objection and directing their appearance before the Court on the specific day, namely :-(a)the applicant(b)all persons interested except such of them as have consented within protest to receive payment of the compensation ; and(c)the State through Collector, if the objection is in regard to the amount of compensation.
