Section 26(1) in The Benami Transactions (Prohibition) Act, 1988
(1)On receipt of a reference under sub-section (5) of section 24, the Adjudicating Authority shall issue notice, to furnish such documents, particulars or evidence as is considered necessary on a date to be specified therein, on the following persons, namely:-(a)the person specified as a benamidar therein;(b)any person referred to as the beneficial owner therein or identified as such;(c)any interested party, including a banking company;(d)any person who has made a claim in respect of the property:Provided that the Adjudicating Authority shall issue notice within a period of thirty days from the date on which a reference has been received:Provided further that the notice shall provide a period of not less than thirty days to the person to whom the notice is issued to furnish the information sought.
