Section 30 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
30. Educational agency to send list of properties.
- The educational agency shall on or before the prescribed date in each year, furnish to the competent authority a statement (with such particulars as may be prescribed) of every -(a)movable property of not less than such value as may be prescribed; and(b)immovable property of the private school.
