(1)The notice under Section 9 shall be published at convenient places in the locality where the land to be acquired is situated and copies thereof shall be fixed in the office of the District collector or any other officer appointed to perform the Functions of the District Collector under the Act and also copies thereof shall be forwarded to Panchayat of Block within which the land is situated.(2)Individual notices shall also be served on all persons known or believed to be interested in the land or who are entitled to act for persons so interested and who normally reside within the revenue block of the district in which the land is situated.(3)The statement under Section 9 shall be as required in Land Acquisition Form VII.(4)A special notice to occupiers of land to be taken up and other persons interested in it shall be issued in Land Acquisition Form VIII.
