Section 3(1) in Removal of Encroachments on Lands or Buildings Belonging to Religious Institutions Rules
(1)Every notice under sections 78(2), 79(3), 80(2) and 81(3) shall be in Forms A to D in the Schedule to these Rules and shall be served on the encroacher, lessee, licensee or mortgagee, as the case may be, by registered post with acknowledgement due. A copy of the notice shall be communicated to the trustees of the institution also.
