Section 3 in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
3. Cancellation of allotment.
- If any Government premises is required for any public purpose, the competent authority may, notwithstanding anything contained in any other law for the time being in force, cancel the allotment under which such premises is held or occupied by a person:Provided that before cancelling the allotment under this Section, the competent authority shall require such person to show cause within fifteen days why the allotment should not be cancelled.
