Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(3)A notarized affidavit in prescribed form on a certified stamp paper of ? 100/- describing actual condition of land (village, district, state, etc.), its area, permission of competent authority regarding land use for educational purpose and the nature of possession whether by deed or lease or own property.