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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Tamilnadu - Subsection

Section 148(ii) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

(ii)Before the grant is paid in full, the governing body of the school shall be required to execute a mortgage deed of the property or a deed of acceptance in respect of the grant. The forms of the various deeds shall be as shown in Appendices 30,31,31-A, 32 and 33.