Section 6(3) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(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 him 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, and any evidence he may produce in support of the same have been considered by the Collector.
