Section 42(d) in The School of Planning and Architecture Act, 2014
(d)any student who joined classes of the existing School on or after the academic year 2008-2009 or completed the course on or after the academic year 2011-2012 shall for the purpose of clause (c) of sub-section (1) of section 7, be deemed to have pursued a course of study in the existing Schools located at Bhopal and Vijayawada only if such student has not already been awarded degree or diploma for the same course of study.
