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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4) in Andhra Pradesh Education Act, 1982

(4)The Government may, after such inquiry as they may consider necessary, sanction with or without modifications the scheme submitted by the local authority under sub-sections (1) and (2). The implementation of the scheme so sanctioned, shall be subject to the general control of and the directions issued from time to time, by the Government.