Section 4 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
4. Issue of notice of show cause against order of eviction.
(1)If the Estate Officer is of the opinion that any persons are in unauthorised occupation of any public premises and they should be evicted, the Estate Officer shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.(2)The notice shall -(a)specify the grounds on which the order of eviction is proposed to be made; and(b)require all persons Concerned, that is to say, all persons who are, or, may be in occupation, of or claim interest in the public premises to show cause, if any, against the proposed order on or before such date as is specified in the notice, being a date not earlier than [seven days] [Substituted by Orissa Act 12 of 1989.] from the date of service thereof.(3)The Estate Officer shall cause the notice to be served by having h affixed on the outer door or some other conspicuous part of the public premises, and in such other manner if any as may be prescribed, whereupon the notice shall be deemed to have been duly given to all persons concerned.(4)Where the Estate Officer knows or has reasons to believe that any persons are 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 by post or by delivering or tendering it to that person or in such other manner as may be prescribed.
