Section 35(4) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(4)When the notice referred to in sub-section (3) is published in the Tamil Nadu Government Gazette, -(a)the property specified in such notice shall cease, on and from the date of such publication, to be subject to the control of the Government or the competent authority or any other authority or officer or servant of the Government;(b)possession of such property shall be deemed to have been delivered on that date to the person entitled to possession thereof; and(c)the Government or the competent authority or any other authority or officer or servant of the Government shall not be liable for any rent, compensation or other claim in respect of such property for any period after the said date.
