(1)All minorities, whether based on religion or language, shall have the right to establish and administer educational institutions of their choice.[(1-A) In making any law providing for the compulsory acquisition of any property of an educational institution established and administered by a minority, referred to in clause (1), the State shall ensure that the amount fixed by or determined under such law for the acquisition of such property is such as would not restrict or abrogate the right guaranteed under that clause.] [Inserted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 4 (w.e.f. 20.6.1979). ]
