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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3) in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957

(3)Where any objections are filed to the assessment of damages in response to a notice issued in Form E or to the notice of demand for arrear rent issued in Form F, the competent authority shall investigate them and pass such orders thereon as it may deem fit.