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[Cites 0, Cited by 32] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974

(1)If the competent officer is of opinion that any persons are in unauthorised occupation of any public premises and that they should be evicted, the competent officer 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.