Section 3(1)(a) in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(1)(a) in The Bihar Government Premises (Rent, Recovery and Eviction) Rules, 1957

(a)A notice issued under the proviso to-

(i)Section 3 of the Act shall be in Form A;

(ii)Section 4 of the Act shall be in Form B; and

(iii)Section 5 of the Act shall be in Form C.