Section 9(2) in The Punjab Development of Damaged Areas Act, 1951
(2)Such notice shall -(a)give full particulars of the land; and(b)specify the date, time and place when all persons interested in the land are required to appear before the Collector to state the nature of their respective interests in the land, any objections which they may have to make to the demarcation or measurements of the land in which they are interested and the extent and nature of their claims to compensation:Provided that this date shall not be earlier than fifteen days from the date of posting of the notices: andProvided further, that a person interested may appear personally or by agent and the Collector may in any case require the statement to be made in writing and signed by the party or his agent.
