(1) The [Collector]8 shall cause public notice to be given at convenient places on or near the land of which possession has been taken under section 7, stating that claims to compensation for all interests in such land may be made to him.
(2) Such notice shall state the particulars of such land and shall require all persons interested in the land to appear personally or by agent before the [Collector]8 at a time and place therein mentioned (such time not being earlier than fifteen days after the date of publication of the notice), and to state the nature of their respective interests in the land and the amount and particulars of their claims to compensation for such interests, and their objections, if any, to the measurements made under section 5. The [Colledctor]8 may in any case require such statement to be made in writing and signed by the party or his agent.
(3) The [Collector]8 shall also serve notice to the same effect on the occupier, if any, of such land and on all such persons known or believed to be interested therein, or to be entitled to act for persons so interested, as reside or have agents authorised to receive service on their behalf, within the revenue district in which the land is situate.
(4) In case any person so interested resides elsewhere, and has no such agent, the notice shall be sent to him by registered post in a letter addressed to him at his last known residence, address or place of business.
Explanation. For the purpose of this section the expression [Collector]9 shall include any officer specially appointed by the State Government to perform the functions of a Collector under the Land Acquisition Act, 1894 (1 of 1894).