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Report No. 10 Part IV Procedure to be Followed by The Court References under section 12 51. Service of notice.- The court shall, on receipt of the reference by the Collector under sub-section (3) of section 12, cause a notice specifying the day on which the court will proceed to determine the reference, and directing their appearance before the court on that day, to be served on the following persons, namely:- (a) the Collector; (b) all persons interested in the reference; and (c) if the acquisition is not made for the Central Government or any State Government, the person or authority for whom it is made. [Section 20, L.A.A.]    |
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