Section 20(2) in Chhattisgarh State Rajmarg Adhiniyam, 2003
(2)The notice to be given under sub-section (1) shall state the particulars of the right or interest in the land to be extinguished and shall require all persons having such right or interest to appear personally or by agent before the Collector on day not earlier than fourteen days after the publication of such notice. Nature of the rights or interests in the land to be extinguished, the amount and particulars of claim to the compensation and the objections, if any may be required to be stated in writing.
