Section 14 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
14. Service of notice.
- The Court shall, thereupon, cause a notice specifying the day on which the Court will proved to determine the objection, and directing their appearance before the Court on that day to be served on the following persons, namely:-(a)the applicant;(b)all persons interested in the objection, except such (if any) of them as have consented without protest to receive payment of compensation determined; and(c)if the objection is in regard to the area of the land or to the amount of compensation, the prescribed authority.
