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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(4) in Telangana Education Act, 1982

(4)Where the Government are of opinion that all or any of the educational institutions established and maintained by the said society be taken over, they may, after giving one month's notice to the society to make any representation; direct by notification that the management of the said educational institution shall, with effect on and from the date specified therein, vest in the Government without detriment to the interests of the employees of the said institution.[Chapter – VI-A] [Chapter - VI-A inserted by Act No.27 of 1987.] Registered Schools