Section 20(3)(b) in Telangana Education Act, 1982

[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

(b)enclose to the application:-

(i)title deeds relating to the site for building, playground and garden proposed to be provided;

(ii)plans approved by the local authority concerned which shall conform to the rules prescribed therefor; and

(iii)documents evidencing availability of the finances needed for constructing the proposed buildings; and

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