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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(vii) in National Council for Teacher Education (Recognition Norms & Procedure) Regulations, 2009

(vii)Affidavit in the prescribed form on Rs. 100/- stamp paper duly attested by Oath Commissioner or Notary Public, stating the precise location of the land (village, district, state etc.), the total area in possession, the permission of the competent authority to use the land for educational purposes and mode of possession i.e. ownership or lease.