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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(4)(c) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(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.