Section 9 in The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1974
9.
- The Punjab Public Premises and Land (Eviction and Rent Recovery) Rules, 1959, are hereby repealed.Form 'A'Form of notice under sub-section (1) of section 4 of the Punjab Public Premises and Land (Eviction and Recovery) Act, 1973.ToShri/Shrimati/Kumari ____________________________________________________Whereas I, the undersigned, am of opinion, on the grounds specified below, that you are in unauthorised occupation of the public premises mentioned in the Schedule below and that you should be evicted from the said premises :-GroundsNow, therefore, in pursuance of sub-section (1) of section 4 of the Act, I hereby call upon you to show cause on or before the *This date should be a date not earlier than ten days from the date of issue of the notice why such an order of eviction should not be made.
