Section 8 in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
8. Delivery of possession. -
The actual possession of the site shall be delivered to the lessee on payment of 25 per cent of the premium in accordance with Sub-clause (ix) of Clause 6 above and after the present site, if it is within the U.T. Chandigarh, is vacated. Provided that no ground rent payable and interest on the instalments of premium payable under this scheme shall be paid by the lessee till the actual and physical possession of the site is delivered or offered to be delivered to him, whichever is earlier.
