Section 4 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
4. Notice to raiyat, landlord and any other person interested in the holding.
- In a proceeding I started under Section 3, the Collector shall give notice of the proceeding to the raiyat, the landlord and any other person interested in the holding or portion thereof and direct them to appear before him and file objection, if any, on a date fixed in the notice.
