Section 7 in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957
7. Certificate of competent authority for recovering damages or arrear of rent as arrears of land revenue.
- No damages or arrear rent in respect of any Government premises shall be recovered under the Act as an arrear of land revenue except under and in accordance with the certificate of the competent authority issued in Form G.Form A(Form of notice under the proviso to Section 3)To,......................Where the Government premises described in the schedule below are required for a public purpose, I, the undersigned, in pursuance of the proviso to Section 3 of the Bihar Government Premises (Rent, Recovery and Eviction) Act, 1956 (Bihar Act XX, of 1956), hereby call upon you to show cause within fifteen days from the date of the service of this notice why the allotment under which the said Government premises occupied by you should not be cancelled.
