Section 17(3) in The Punjab Bhudan Yagna Act, 1955
(3)On receipt of the declaration mentioned in sub-section (1), the Revenue Officer shall, if satisfied after such enquiry as he thinks necessary that the donor is competent to make the gift and has valid title in the land, issue a notice in the prescribed form to such persons as he may consider interested in the property calling upon them before a date specified in the notice, to show cause why the gift should not be accepted.
