Section 7 in Assam Land (Requisition and Acquisition) Act, 1964
7. Notice to persons interested.
(1)After the publication of a notice under sub-section (1) of Section 6, the Collector shall cause public notice to be given at convenient places or near the land to be taken stating that the State Government has acquired the land, and that claims to compensation for all interests in such land may be made to him.(2)Such notice shall state the particulars of the land so acquired, and shall require all persons interested in the land to appear personally or by duly authorised agent before the Collector at a time and place therein mentioned (such time not being earlier than fifteen days after the date of publication of the notice) and to state the nature of their respective interests in the land and the amount and particulars of their claim to compensation for such interests. The Collector may in any case require such statement to be made in writing and signed by the party or his agent.
