Section 9(6)(c) in The U.P. Basic Education Act, 1972

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State of Uttar Pradesh - Subsection

Section 9(6)(c) in The U.P. Basic Education Act, 1972

(c)where any building or part thereof is occupied by a tenant by the Board for the purpose of a basic school immediately before such commencement, the tenancy in respect of such building or part thereof shall, notwithstanding anything contained in any contract, lease or other instrument, stand transferred in favour of the Gram Panchayat, or the Municipality, as the case may be;

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State of Uttar Pradesh - Subsection

Section 9(6)(c) in The U.P. Basic Education Act, 1972