Section 4(1) in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)If the competent officer is satisfied-(a)that the person authorised to occupy any public premises has-(i)not paid rent lawfully due from him in respect of such premises for a period of more than two months, or(ii)sub-let without the permission of the State Government or, as the case may be, the corporate authority, the whole or any part of such premises, or(iii)committed, or is committing such acts of waste as are likely to diminish materially the value, or impair substantially the utility, of the premises, or(iv)otherwise acted in contravention of any of the terms, express or implied, under which he is authorised to occupy such, premises, or(b)that any person is in unauthorised occupation of any public premises, or(c)that any public premises are required for any other purpose of the State Government, or as the case may be, the corporate authority to whom such premises belong, the competent officer shall, notwithstanding anything contained in any other law for the time being in force 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.
