Section 7(1) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)Where any person is in arrears of rent for four months payable in respect of any public premises, the Prescribed Authority may, by order, require that person to pay the same within such time and in such installments as may be specified in the order, and on the failure of such person to pay the same or any installments thereof, he shall be deemed to be in unauthorised occupation of The public premises.
