Section 4 in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
4. [ Issue of notice to produce documents in proof of authorization of occupation. [Substituted by Act No. 7 of 2016, dated 23.7.2016.]
(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.(2)When a person is served with a notice under sub-section (1), the burden of proving that he has been duly authorized to occupy public premises by the authority competent to do so shall be upon such person.(3)The notice shall be serve upon such occupant by having it affixed on the outer door or some other conspicuous part of the public premises and also be published in at least two leading newspapers or in such other manner as may be prescribed, whereupon the notice shall be deemed to have been duly served to all persons concerned.(4)Where the Estates Officer knows or has reasons to believe that more than one person is in occupation of the public premises, then, without prejudice to the provisions of sub-section (3) he shall cause a copy of the notice to be served on every such person in the manner as aforesaid.]
