(1)The Tahsildar shall issue notice under clause (b) of sub-section (3) of Section 110 in Form IX to all persons interested including the following persons and authorities-(a)in case the land has been given on lease or on licence by the Government- to the district head of the concerned department or where there is no such district head - to the Secretary of the Department;(b)in case the land has been given on lease or on licence by any Local Body- to the chief executive officer of the concerned Local Body;(c)in case the land has been given on lease or on licence by an authority established or controlled by the State Government-to the District Head of such authority or where there is no such district head - to the chief executive officer of such authority.
