Section 53(1) in Andhra Pradesh Education Act, 1982
(1)Where before or after the commencement of this Act, -(a)any land or building has been acquired, constructed, improved or altered for the purpose of any educational institution, with the aid of any grant made from the State funds ; or(b)any land or building has been transferred by the Government for use for the purpose of any educational institution, then, notwithstanding anything to the contrary in any other law for the time being in force or in any deed of transfer or other document relating to the land or building, it shall not be transferred without permission of the Government under sub-section (2) ; nor shall the land or building be used for any purpose other than the purposes of the educational institution or purposes ancillary thereto, without the permission of the Government.
