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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(1)(b) in The Karnataka Education Act, 1983

(b)any land or building has been transferred by the Government for use for the purposes 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 the permission of the State 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 State Government.