Section 11(2) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988
(2)Notwithstanding such repeal anything done, any action taken and any order passed under the rule as repealed shall be deemed to have been due, taken or passed under the provisions of this rule.Form-A[See Rule 3-(a)]Form of notice under Sub-section (1) of Section 4 of the Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972ToShri/Shrimati/Kumari................Whereas I, the undersigned, am of opinion that you are in unauthorised occupation of the public premises mentioned in the Schedule below and that you should be evicted from the said premises on the following grounds-GroundsNow, therefore, in pursuance of Sub-section (1) of Section 4 of the Act I hereby call upon you and all persons concerned that is to say, the public premises to show cause on or before the.............. all persons who are, or may be, in occupation of, or claim interest in, *why such an order of eviction should not be made.
