Section 3(1) in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957
(1)(a)A notice issued under the proviso to-(i)Section 3 of the Act shall be in Form A;(ii)Section 4 of the Act shall be in Form B; and(iii)Section 5 of the Act shall be in Form C.(b)A notice issued under Section 4 of the Act shall be in Form D; and a notice issued under Section 5 of the Act shall be in form E; and(c)A notice of demand issued under Section 5 of the Act shall be in Form F.
