Section 22 in The Gujarat Agricultural Lands Ceiling Act, 1960
22. Notice to interested persons.
(1)As soon as may be after an order is made under Section 21, the Tribunal shall cause public notice to be given at the village where the surplus land specified in the order is situate, stating that-(a)claims for possession of such surplus land or any part thereof under Section 19, and(b)claims to compensation for all interests in such land, may be made to it.(2)Such notice shall require the landlord claiming possession under Section 19 and in any other case, the owner, tenant, landlord and other persons interested in the land including the holders of encumbrances lawfully subsisting on the land to appear personally or by agent before the tribunal at a time and place therein mentioned (such time not being earlier than fifteen days after the said date) and to state the nature of their respective interests in the land [The depreciated value of permanent structures and wells, if any, under clause (c) of sub-section (1) of Section 23] [These words, brackets, letter and figures were substituted for the words, brackets, letter and figures 'the value of permanent structures and wells, if any, under Clause (b) of Section 23' by Gujarat 2 of 1974, Section 19.] and particulars of their claims to possession of land or, as the case may be, to compensation for such interest. Every such statement shall be made in writing and signed by the person interested or his agent.(3)The Tribunal may also by a notice require the person holding the surplus land to make and deliver to it at a time and place mentioned in the notice a statement containing as far as practicable the name of the landlord entitled to possession of the land under Section 19 and of every other person possessing any interest in the land or any part thereof as co-sharer, mortgagee, landlord or otherwise and of the nature of such interest.(4)Every person required to make or deliver a statement under sub-section (3) shall be deemed to be legally bound to do so within the meaning of Sections 175 and 176 of the Indian Penal Code (XLV of 1860).
