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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(ii) in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979

(ii)The land or plot which is free-hold along with building to be erected thereupon shall be mortgaged to the Government in Form B or Form 'C', as the case may be, before any instalment of advance is drawn by the Deputy Minister concerned;