Section 8 in The Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955
8. Savings.
- Any action taken, order made or proceedings commenced under the Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1948, shall so far as it is consistent with these rules, be deemed to have been taken, made or commenced under the corresponding provisions of these Rules.Form IThe Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955NoticeWhere the building described in the schedule below is proposed to be vacated under the provisions of clause (b) of sub-section (2) of Section 11 of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947.Now, therefore, in exercise of the powers conferred by sub-rule (1) of Rule 3 of the Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1955, I hereby direct-(a)____________________________________________________________________________person/persons unauthorisedly in occupation of the building, to vacate the building, or to show cause to the undersigned, within a week from the date of the service of this notice why he shall not be evicted from the said building.
