(4)Whereas it appears to me that you have transferred by settlement or lease or otherwise the land (specify particulars here) ............... situated in Tauzi No. .................. or Tenure bearing Khewat No. ............ (if any) in the district of ............. or have transferred in interest (specify the kind or extent of interest) ................. in the building (specify placed location) ............... used primarily by you as your office or Kutchery for the collection of rent of your estate or tenure with/to Shri/Shrimati (specify name and address) ................ and I am satisfied that such transfer/settlement/lease was made after the first day of January, 1946 with the object of defeating any provisions of the Act or causing loss to the State or obtaining higher compensation thereunder, you along with your transferee/settlee/lessee as aforesaid are hereby directed to appear before me personally or through an authorised agent to show cause within 14 days of the service of the notice why the aforesaid transfer/settlement/lease should not be set aside, and why your transferee/settlee/lessee, as aforesaid, should not be dispossessed and why the property, as aforesaid, should not be taken possession of under Section 4 (h) of the Act.Given under my hand and seal on this day .............. 19 .........Collector[Form B(2)] [Substituted by Notification No. 1644 L.R., dated 24.2.1960.](See Rule 4)Form of Collector's notice under Section 4(h) on Transferee, Settlee and LesseeTo,
