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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(3)(b) in Telangana Education Act, 1982

(b)by order, permit any person or body or local authority to use or deal with such property for any such purpose, subject to the payment of such rent and other sums to the Government and the observance of such conditions as may be specified in the order.