Section 6(1) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
(1)Where .any person have been evicted from any public premises under Section 5, the estate officer may, after giving fourteen day's notice to the persons from whom the possession of the public premises has been.taken and after publishing the notice in atleast one news-paper having circulation in the locality remove or cause to be removed or disposed of by public auction any property remaining on such premises.
