- Immediately after the publication of the notification under sub-section (1) of section 4, the Collector of the District shall, as required by the said sub-section, cause a notice stating that the land is needed, or is likely to be needed for a public purpose, specifying the purpose and requiring all persons interested in that land to lodge before the Collector, before the date specified in the notification 9mentioning the said date which should not be earlier than 15 days and not alter than 30 days form the date of publication of Notification under Section (1) a statement, in writing of their objections, if any, to the proposed acquisition of the land or any land in the locality, to be published at convenient places in the locality where the land proposed for acquisition is situated and copies thereof affixed in his office and in the nearest Police Station forwarding a copy to the Mondal of the Block or any local authority in which the land is situated. A copy of the land to be notice may also be caused to be served individually, on every person known or believed to be interested in the acquired. The form of such notice will be as in L.A. Form III.
