Section 11(1) in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
(1)After receipt of an application for compensation, the Collector shall cause a notice to be served upon the holder or holders of the inami or special tenure land, and other persons interested (including persons who have an encumbrance lawfully subsisting on the land), to appear personally or by his or their guardian or by his or their authorised agent before him on the date and at the time and place mentioned in such notice (such date not being earlier than fifteen days after the date of receipt of the notice.)
