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

State of Assam - Subsection

Section 3(1)(iii) in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017

(iii)The concerned Venture Educational Institution must have land in the name of the Institution with clear and exclusive title and possession over the land before 1.1.2006 and no lease or rent or donor agreement executed at any point of time, shall not be considered in any manner for this purpose: