Section 33(6)(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972

[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(6)(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(b)possession of such school and its properties shall be deemed to have been delivered on such date to the person entitled to the possession thereof, and

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State of Gujarat - Subsection

Section 33(6)(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972