Section 20(2) in The Punjab Village Common Lands (Regulation) Rules, 1964
(2)The notice shall :-(a)specify the land or other immovable property in respect of which an order is proposed to be made under sub-rule (i).(b)specify the grounds on which the order to put the panchayat into possession of the land or other immovable property is proposed to the made; and(c)require all persons concerned, that is to say, all persons who are or may be, in occupation of the land or other immovable property, specified in the notice, to show cause, if any, against the proposed order on or before the date to be specified in the notice being the date, not earlier than ten days from the date of, issue thereof.
