Section 9(6)(d) in The U.P. Basic Education Act, 1972

[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(6)(d) in The U.P. Basic Education Act, 1972

(d)the Board shall cease to be the licensee in respect of the building or part thereof referred to in sub-section (2) of Section 18-A and the Gram Panchayat or the Municipality, as the case may be, within whose territorial limits such building is situated shall, if it is not already owner thereof, be deemed to have become licensee in respect of such building or part thereof on such terms and conditions as may be determined by the State Government.

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State of Uttar Pradesh - Subsection

Section 9(6)(d) in The U.P. Basic Education Act, 1972