Section 9(1) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(1)Where any person have been evicted from any public premises under section 5 or where any building or other work has been demolished under section 7, the estate officer may, after giving fourteen days notice to the person 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, remove or cause to be removed or disposed of by public auction any property remaining in such premises.
