Section 6(1)(b) in Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2019

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Union of India - Subsection

Section 6(1)(b) in Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2019

(b)owns or possesses the land on lease of not less than thirty years, in the name of college and renewal shall be required on expiry of lease;

(i)for intake capacity upto sixty seats, a single piece of land, not less than three acres;

(ii)for intake capacity from sixty one to hundred seats, land shall not be less than five acres and not more than two plots at a distance not exceeding two kilometers;

(iii)plot, if separated by a road or canal or rivulet but connected with a bridge, shall be treated as one piece of land.

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Union of India - Subsection

Section 6(1)(b) in Establishment of New Medical College, Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College Regulations, 2019