Section 4 in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
4. Issue of notice to show cause against order of eviction.
(1)On an application made by a Religious Institution, if the Collector is of opinion that any persons are in unauthorised occupation of any religious premises situate within his jurisdiction and that they should be evicted, the Collector shall issue in the manner hereinafter provided, a notice in writing calling upon all persons concerned to show cause why an order of eviction not be made.(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 religious 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.(3)The Collector shall cause the notice to be sent through a registered post and also affixed on the outer door or some other conspicuous part of the religious premises, or of the estate in which the religious premises are situated whereupon the notice shall be deemed to have been duly given to all persons concerned.
