Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Apl (India) Pvt. Ltd vs The Board Of Trustees For The Port ... on 24 December, 2008

User Queries
[Section 6] [Complete Act]
Central Government Act
Section 6(1A) in The Public Premises (Eviction Of Unauthorised Occupants) Act, 1971
(1A) 2[ Where any goods, materials, cattle or other animal have been removed from any public premises under section 5A, the estate officer may, after giving fourteen days' notice to the persons owning such goods, materials, cattle or other animal and after publishing the notice in at least one newspaper having circulation in the locality, dispose of, by public auction, such goods, materials, cattle or other animal.