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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 Members) Rules, 1979

(ii)The land or plot which is free-hold or lease-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 member concerned;