Section 10(4) in Rajasthan State Highways Act, 2014
(4)A notice under sub-section (3) shall state the particulars of the land and shall require all persons interested in such land to appear in person or by an agent or by a legal practitioner referred to in sub-section (2) of section 6, before the competent authority, at a designated time and place and to state the nature of their respective interest in such land.
