Section 16 in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
16. Is the land on which house stands free-hold or lease-hold ? If lease-hold, whether conditions of the lease permit of the land/house being mortgaged to Government. (Attach consent of the competent authority to this effect).
Explanation. - Competent authority in the case of land situated within the limits of a Municipal Corporation, Municipal Committee or Notified Area Committee means the Secretary, an Executive Officer or the Administrator thereof and in the case of land situated outside the limits of a Municipal Corporation, Municipal Committee and Notified Area Committee, means the Tehsildar or the Naib Tehsildar. [Legislative Supplement Part III dated 8.4.1983.]
