So soon as such Collector shall have ascertained and determined [the annual despatches or the annual net profits, as the case may. be, in respect of] [Words substituted by West Bengal Act 23 of 1964.] any such property, he shall cause to be served upon the owner, chief agent, manager or occupier of such property a notice informing him of [the quantity of the annual despatches or] [Words inserted by West Bengal Act 32 of 1984.] the amount of the annual net profits so ascertained and determined by him.
