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

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

(b)A notice issued under Section 4 of the Act shall be in Form D; and a notice issued under Section 5 of the Act shall be in form E; and

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