Section 9(2) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(2)Where any goods, materials, cattle or other animal have been removed from any public premises under section 6, the estate officer may, after giving fourteen days notice to the persons owning such goods, material, cattle or other animal and after publishing the notice in at least one newspaper having circulation in the locality, dispose of by public auction, such goods, materials, cattle or other animal.
