Section 54(ii) in Grant-in-Aid Code of the Tamil Nadu Educational Department
(ii)Title examination. - Soon after the scheme is admitted to aid by Government, the management shall be required to submit to the Director, the original title deeds relating to the site on which the construction is to be raised together with a "NIL" encumbrance certificate for the previous 13 years for obtaining the legal opinion of the Additional Government Pleader, High Court, Chennai. No grant or advance shall be paid before the management proves to the entire satisfaction of the Additional Government Pleader, High Court, Chennai, its title to the property in question by providing all the connected title deeds and before the Additional Government Pleader, Chennai declares the title of the management to the property to be in order.
