Section 17(2) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(2)The Collector shall serve notice to the same effect on the holder, and all other persons who are known or believed to be interested in the land, calling upon them to appear before him personally or through an agent on a date and at a time and place (such date not being earlier than fifteen days after the issue of notice) to be stated in the notice.
