Section 4(4) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(4)Where the Estates Officer knows or has reasons to believe that more than one person is in occupation of the public premises, then, without prejudice to the provisions of sub-section (3) he shall cause a copy of the notice to be served on every such person in the manner as aforesaid.]
