Section 4(2) in The Himachal Pradesh Public Premises and Land (Eviction and Rent Recovery) Act, 1971
(2)The notice shall-(a)specify the grounds on which the order of eviction is proposed to be made; and(b)require all persons concerned, that is to say, all persons who are, or may be, in occupation of, or claim interest in, the public premises, to show cause, if any, against the proposed order on or before such date as is specified in the notice, being a date not earlier than ten days from the date of issue thereof.
