Section 4(1) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)If the Prescribed Authority either of its own motion or on an application or report received on behalf of the State Government or the corporate authority, is of opinion that any persons are in unauthorised occupation of any public premises and that they should be evicted the Prescribed Authority shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should not be made.
