(1)On receipt of the statement of claims, the Claims Officer shall serve a notice [in Form O (1)] [Inserted by Notification No. 1644 L.R., dated 24.2.1960.] on the proprietor or tenure-holder of the estate or tenure together with a copy of the statement of claims filed by the creditor under Rule 10 and call upon the proprietor or tenure-holder to file a written statement within 15 days of the service of the notice or such further times as the Claims Officer may allow. If the claim is admitted by the proprietor or tenure-holder, the Claims Officer shall determine the principal and the interest in the manner provided in sub-section (2) of Section 16.
