7. Prior notice to person in anauthorised occupation.
- Before taking proceeding under section 5 or section 6 the Collector, the Deputy Collector or the Sub-Deputy Collector, as the case may be, shall cause to be served on the person reported to be in unauthorised occupation of the property of Government, a notice specifying the land so occupied and calling upon him to show cause before a certain date as to why he should not be proceeded against under section 5 or section 6. Such notice shall be served in such manner as the Provincial Government may, by rules or orders under section 8, direct.
