Section 8C(2) in Maharashtra Land Requisition Act, 1948
(2)(a)Before an order under sub-section (1) is made against any person, the competent authority shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.(b)The notice shall -(i)specify the ground on which the order of eviction is proposed to be made,(ii)required all persons concerned, that is to say, all persons who are, or may be in occupation of, or claim to be authorised to occupy, such land or premises, to show cause, if any, against the proposed order, on or before such date as may be, specified in the notice,(iii)be served by registered post, or personally, by delivering or tendering the notice to him or to some adult member of his family or by affixing an authentic copy of the notice to some conspicuous part of the land or premises to which it pertains,and thereupon the notice shall be deemed to have been duly given to and served on all persons concerned.
