Section 10(2) in British India Corporation Limited (Acquisition of Shares) Act, 1981
(2)Not less than fourteen days notice of the date so fixed shall be given by advertisement in one issue of daily newspaper in the English language and in one issue of such daily newspaper in the regional language as the commissioner may consider suitable, and every such notice shall call upon the claimant to file the proof of his claim with the commissioner within the time specified in the advertisement.
