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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4)(i) in National Council for Teacher Education (Recognition Norms and Procedure)Regulations, 2014

(i)No institution shall be granted recognition under these regulations unless the institution or society sponsoring the institution is in possession of required land on the date of application. The land free from all encumbrances could be either on ownership basis or on lease from Government or Government institutions for a period of not less than thirty years. In cases where under relevant State or Union territory laws the maximum permissible lease period is less than thirty years, the State Government or Union territory administration law shall prevail and in any case no building shall be taken on lease for running any teacher training programme.