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

State of Punjab - Subsection

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

(iv)The allotment of site(s) under each category shall be through draw of lots from amongst the list of eligible applicants of that category as recommended by the Screening Committee in the manner detailed in clause 6(v)(b).