Section 4(2) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
(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 thereof.
