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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(e) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(e)
(i)in case the institution is proposed to be located in private accommodation, documentary evidence to show the applicant's ownership or his right to be in exclusive possession of the site and buildings at least for a period of 5 years.;
(ii)documentary evidence to show the applicant's ownership of the land which has been provided for use of the institution and a sketch plan of the buildings proposed to be constructed, if the buildings are not already constructed;