Section 3 in Bihar Privileged Persons Homestead Tenancy Rules, 1948
3.
(a)An application to be made by a privileged tenant under sub-section (1) of Section 5 for the restoration of his possession over the homestead shall be in Form A.(b)An application to be made either by a landlord or by a privileged tenant under sub-section (1) of Section 6 for determination of a fair and equitable rent for the holding shall be in Form B.(c)An application to be made by a landlord under the first proviso to subsection (1) of Section 8, for ejectment of the privileged tenant shall be in Form C.(d)An application to be made by a mortgagor under sub-section (1) of Section 13 for ejectment of the mortgagee shall be in Form D.(e)An application to be made under sub-section (1) of Section 15 for ejecting a transferee shall be in Form E.
