Section 46(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)If the Estate Officer is satisfied -(a)that any person authorised to occupy any premises of the Authority has,-(i)not paid rent lawfully due from him in respect of such premises for a period of more than two months; or(ii)sublet, without the permission of the Estate Officer, the whole or any part of such premises; or(iii)otherwise acted in contravention of any of the terms expressed or implied, under which he is authorised to occupy such premises; or(b)that any person is in unauthorised occupation of any premises of the Authority; or(c)that any person has not vacated any premises which has been resumed under Section 45;the Estate Officer may, notwithstanding anything contained in any law, for the time being in force, by notice served by post or by affixing a copy of it on the outer door or some other conspicuous part of such premises, or in such other manner as may be prescribed order that, that person, as well as any other person, who may be in occupation of the whole or any part of the premises, shall vacate them within a period of thirty days from the date of the service of the notice:Provided that no such order shall be passed unless such person has been afforded an opportunity to show cause as to why such order should not be made.
