Section 26(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(1)On receipt of a reference under sub-section (5) of section 24, the Adjudicating Authority shall issue notice, to furnish such documents, particulars or evidence as is considered necessary on a date to be specified therein, on the following persons, namely :-(a)the person specified as a benamidar therein ;(b)any person referred to as the beneficial owner therein or identified as such ;(c)any interested party, including a banking company ;(d)any person who has made a claim in respect of the property :Provided that the Adjudicating Authority shall issue notice within a period of thirty days from the date on which a reference has been received :Provided further that the notice shall provide a period of not less than thirty days to the person to whom the notice is issued to furnish the information sought.
