Section 9 in The Punjab Development of Damaged Areas Act, 1951
9. Notice inviting claims to compensation and objections.
(1)The Collector shall then cause notices to be posted at convenient places on or near the land comprised in the scheme, stating that claims to compensation for all interests in such land may be made to him.(2)Such notice shall -(a)give full particulars of the land; and(b)specify the date, time and place when all persons interested in the land are required to appear before the Collector to state the nature of their respective interests in the land, any objections which they may have to make to the demarcation or measurements of the land in which they are interested and the extent and nature of their claims to compensation:Provided that this date shall not be earlier than fifteen days from the date of posting of the notices: andProvided further, that a person interested may appear personally or by agent and the Collector may in any case require the statement to be made in writing and signed by the party or his agent.(3)The Collector shall also give a notice to the same effect to the occupier, if any, of such land and to all such persons known or delivered to be interested or to be entitled to act for persons so interested, if such persons or their agents authorised to receive on their behalf reside within the revenue district in which the land is situated.(4)In case any person so interested resides elsewhere and has no such agent, the notice shall be sent to him by post in a letter addressed to him at his last known residence, address or place of business.(5)In case whereabouts of any such person are not known, such notice may be given by publication, in a newspaper of the description given in sub- section (1) of section 4, and if such notice has been published in such newspaper not less than fifteen days before the date of hearing ex parte proceedings may be taken if the person does not appear on that date.
