Section 4(2) in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
(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.
