Section 3 in The Bihar Displaced Persons Government Premises (Rent Recovery and Eviction) Act, 1954
3. Cancellation of allotment.
- Notwithstanding anything contained in any other law for the time being in force, the competent authority may, for reasons to be recorded, cancel any allotment under which any Government premises is held or occupied by a person :Provided that before cancelling the allotment under this Section, the competent authority shall communicate to the person whose allotment is sought to be cancelled the grounds on which it is proposed to take action and require him to show cause within seven days why the allotment should not be cancelled.
