Section 3 in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962
3. Issue of notice to show cause against order for eviction of unauthorised occupant from public land.
(1)If, in respect of any public land, the Collector is of opinion, upon application made by an officer of the owner of the public land authorised in this behalf by such owner or upon information received otherwise, that the public land is in the unauthorised occupation of any person or persons, the Collector shall issue [a notice in such from and containing such particulars as may be prescribed calling upon all person concerned] [Words substituted for the words 'a notice calling upon all persons concerned' by W.B. Act 36 of 1963.] to show-cause before such date, not being less than fifteen days after the date of the notice, as may specified in the notice why an order under [* * * *] [Words, letter and brackets 'clause (a) of' omitted by W.B. Act 49 of 1976.] sub-section (1) of section 4 should not be made, and shall cause it to be served in the manner referred to in sub-section (2). Intimation of the date so specified shall be given to the owner of the pubic land and to its officer authorised under this sub-section.(2)A notice issued under sub-section (1) shall be served by affixing it on a conspicuous part of the public land concerned and in such other manner as may prescribed.(3)A notice served in the manner referred to in sub-section (2) shall be deemed to have been duly served.
