Section 10(v) in Allotment of Land to Educational Institutions (Schools), Etc. on Lease-hold Basis in Chandigarh Scheme, 1996
(v)Each instalment shall be remitted to the Estate Officer by the prescribed mode of payment. Every such remittance shall be accompanied by a letter showing full particulars of the site to which payment pertains or a statement giving reference to the number and the date of the allotment referred to in para 6(viii). In the absence of these particulars, the amount remitted should be deemed to have been received only on the date when the remitter supplies correct and complete information.
