Section 4(1) in The Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1973
(1)If the Collector is of opinion that any persons are in unauthorised occupation of any public premises situate within his jurisdiction and that they should be evicted the Collector 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.
