Section 10(1) in Kerala Land Acquisition Act, 1961
(1)The Collector may require any such person to make or deliver to him at a time and place mentioned (such time not being earlier than fifteen days after the dale of the requisition) a statement containing, so far as may be practicable, the name of every other person possessing any interest in the land, or any part thereof, as co-proprietor, sub-proprietor, mortgagee, tenant or otherwise, and of the nature of such interest, and of the rents and profits, if any, received or receivable on account thereof for three years next preceding the date of the statement.
