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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(2) in The Bihar Mica Rules, 1948

(2)The officer to whom a notice is delivered under sub-clause (a) or sub-clause (c) of Clause (iii) of this Rule, whether orally or in writing shall give to the person who delivers such notice an acknowledgement thereof in writing.
(iv)Every such notice shall contain such particulars as may be sufficient to locate and identify the place referred to therein and shall state-
(a)in the case of building-