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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(2) in The Karnataka Education Act, 1983

(2)When notice as aforesaid is published in the Official Gazette, the requisitioned property shall from the day on which the notice is so published, cease to be subject to requisition and vest absolutely in the State Government free from all encumbrances.