Section 4 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
4. Issue of notice to show cause against order of eviction.
(1)If the Prescribed Authority either of its own motion or on an application or report received on behalf of the State Government or the corporate authority, is of opinion that any persons are in unauthorised occupation of any public premises and that they should be evicted the Prescribed Authority shall issue in the manner hereinafter provided a notice in writing calling upon all persons concerned to show cause why an order of eviction should 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 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 there of(3)The Prescribed Authority shall cause the notice to be served either personally on all those persons concerned or by having it afford on the outer door some other conspicuous part of the public premises and in any other manner. provided in the Code of Civil Procedure, 1908.(4)Where the Prescribed Authority knows or has reasons to believe that many persons are in acupation of the premises, then, without prejudice to the provisions of Sub-sections (3), he shall cause a copy of the notice to be served on every such person by registered post or by delivering or tendering it to that person or in such other manner as may be prescribed.
