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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(i) in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996

(i)After this scheme comes into force, the Estate Officer shall invite applications by publishing a notice in the newspapers. Separate advertisement shall be given for the each category of sites. Applications submitted in response thereof under this Scheme shall only be entertained and considered, provided that the Educational Institutions (Schools)/Societies/Trusts, who have already submitted their applications, shall resubmit their applications in the form prescribed under this Scheme, mentioning the details of their earlier applications so submitted to the Estate Officer.