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[Cites 0, Cited by 2] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(8) in Kerala Education Act, 1958

(8)It shall also be lawful for the Government to acquire the school taken over under this section, if they are satisfied that it is necessary so to do in the public interest, in which case compensation shall be payable in accordance with the principles laid down in section 15 for payment of compensation.