Section 7(3) in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
(3)No order under sub-section (I) or sub-section (2) shall be made against any person until after the issue of a notice in writing to the person calling upon him to show cause with in such time as may be specified, in the notice why such order should not be made, and until his objections, if any, and evidence he may produce in support of the same have been considered by the estate officer.
