4. [ Form of notice under clauses (g), (h), (hh), and (i) of Section 4. [Inserted by Notification No. 1644 L.R., dated 24.2.1960.]
- A notice under clause (g) of Section 4 shall be in Form A, the notices under cause (h) of Section 4 shall be in Forms B, B(1) and B(2), notices under clause (hh) of Section 4 shall be in Forms B(3) and B(4) and the notice under clause (i) of Section 4 shall be in Form C.The notices in Forms A, B (1) B(2), B(4) and C shall be served in the manner provided in Rule 3, and the general notice in Forms B and B(3) shall be served in the manner provided in Rule 3-A.]
