Section 32G(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)The Collector or the officer authorised by the State Government shall prepare a compensation statement in the form and manner prescribed and shall give notice to all persons known to have any interest in the land for which compensation is to be paid, to appear personally or by duly authorised agent before him at a time and place therein mentioned (such time not being earlier than fifteen days after the date of service of the notice) and to state the nature of their respective interests in the land and the amount and particulars of their claims to compensation for such interests. Thereafter, the amount of the compensation shall be apportioned among the persons having interest in the land.
