Section 4(1) in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
(1)On an application made by a Religious Institution, if the Collector is of opinion that any persons are in unauthorised occupation of any religious premises situate within his jurisdiction and that they should be evicted, the Collector shall issue in the manner hereinafter provided, a notice in writing calling upon all persons concerned to show cause why an order of eviction not be made.
