Section 4(2) in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
(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 interests in, the public building, to show cause, if any, against the proposed order on or before such date as is specified inn the notice, being a date not earlier than ten days from the date of issue thereof.
