Section 6(1) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)Where any persons have been evicted from any public premises under Section 5, the competent officer may, after giving fourteen days' notice to person from whom possession of the public premises has been taken and after publishing the notice in at least one newspaper having circulation in the locality, remove, or cause to be removed or dispose of by public auction any property remaining on such premises. Such notice shall be served in the manner provided for service of notice under sub-section (3) of Section 4.
