Section 6(1) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974
(1)Where any persons have been evicted from any public premises under section 5, the competent officer may, after giving fourteendays’ notice to the persons from whom possession of the public premises has been taken and after publishing the notice in at least one newspaper having circulation in the locality and after proclaiming the contents of the notice in the locality by beat of drum, remove or cause to be removed or dispose of by public auction any property remaining on such premises.
