Section 7(3) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(3)No order under Sub-section (1) or Sub-section (2) shall be made against any person until after the issue of a notice in writing to the person calling upon whom to show cause within such time as may be specified in the notice, why such order should not be made, and until his objections, if any, the evidence he may produce in support of the same have been considered by the Prescribed Authority.
