Section 20 in State Land Acquisition Act, 1990 (1934 A.D.)
20. Service of notice.
- The Court shall thereupon cause a notice, specifying the day on which the Court will proceed to determine the objection, and directing their appearance before the Court on that day, to be served on the following persons:-(a)the applicant ;(b)all persons interested in the objection, except such (if any) of them as have consented without protest to receive payment of the compensation awarded ; and(c)if the objection is in regard to the area of the land or to the amount of the compensation, the Collector.
