Section 10 in The Public Premises (Eviction Of Unauthorised Occupants) Rules, 1971
10. Repeal.
- The Public Premises (Eviction of Unauthorised Occupants) Rules, 1958 is hereby repealed.FORM A [Substituted by G.S.R. 741, dated 4-7-1981 (w.e.f. 8-8-1981)]Form of notice under sub-section (1) and Clause (b)(ii) of sub-section (2) of section 4 of the Public Premises (Eviction of Unauthorised Occupants) Act, 1971ToShri/Smt./Km ..................................................................................................................:............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* ..................................why such an order of eviction should not be made.AND in pursuance of clause (b)(ii) of sub-section (2) of section 4, 1 also call upon you to appear before me in person or through a duly authorised representative capable to answer all material questions connected with the matter alongwith the evidence which you intend to produce in support of the cause shown, on ..................at...............for personal hearing. In case, you fail to appear on the said date and time, the case will be decided ex parte.
