(2)The Officer empowered under section 49 shall also give notice to the persons known or believed to be the owners of or interested in the lands under irrigable command of the canal requiring them to appear before him either personally or by agent at a time and the place therein mentioned (such time not being earlier than one month from the date of the notice) to state their objections, if any,-(a)to the inclusion of the lands in the scheme as the lands under irrigable command of the canal, the(b)to the imposition and recovery of the betterment charges on such lands.
