(1)The notice to be issued under section 9 shall contain the full particulars of the lands to be acquired. The District Collector shall cause public notices to be given at public places calling upon all the persons interested in the land to appear before him either in person or by agent, on a date specified in the notice (such date not being less than fifteen days from the date of service of the notice). The District Collector shall also serve similar notices on the occupier, if any; of such land on all the persons who have an interest therein.(2)The notice under sub-rule (1) shall contain the particulars of the land needed and shall be in Land Acquisition Form VII.
