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[Cites 0, Cited by 0] [Section 64(2)] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(2)(b) in Telangana Education Act, 1982

(b)may, by order, direct that the manager or a person shall not, without permission of the competent authority, dispose of, structurally alter, lease or in any manner deal with, the property until the expiry of such period, not exceeding three months, as may be specified in the order.