Section 4(1) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
(1)If the Estates Officer has reasons to believe that any person is in unauthorized occupation of any public premises and that he should be evicted, the Estates Officer shall call upon such person by a notice in writing to produce any documentary or other evidence within a period of seven days from the date of issuance of such notice to prove that he had been duly authorized by the Competent Authority to occupy such public premises failing which the person/persons shall be evicted after expiry date.
