Section 16(2) in The Haryana Ceiling of Land Holdings Act, 1972
(2)The prescribed authority shall prepare a statement for the payment of amount in the form and manner prescribed and shall give notice to all persons [including the landowner, the tenants or any other person] [Substituted by Haryana Act 17 of 1976 and shall be deemed to have been substituted w.e.f. 23rd day of December 1972.], known to have any interest in the land, on the basis of the entries in the revenue records or otherwise, for which the amount is to be paid, to appear personally or by duly authorised agent before him at a time and place therein mentioned (such time not being earlier than fifteen days after the date of service of the notice) and to state the nature of their respective interests in the land and the amount and particulars of their claims for such interests. The prescribed authority shall then determine the person or persons having interest in the land and the amount payable to each and the same shall be paid accordingly.
