54. Consequence of breach of provisions of Section 53: -
Where, in any case, the Government, after giving the manager of the educational institution concerned an opportunity to make his representation in regard to the matter, are satisfied that the provisions of sub-section (1) of Section 53 have been contravened in respect of any land or building they may, by order, -(a)if the land or the land together with the budding standing thereon belonged to the Government and was transferred by them for the purposes of the educational institution, direct the Collectors to take possession of the land or land together with the building standing thereon, as the case may be, or at their option, direct the manager to pay to them in full, the current market value of the land or of the land together with that of the building where it was also transferred by them and also the amount of the grant, if any, made by the Government for improving the land or altering or constructing the building ;(b)if the land or the building, if any, standing thereon does not belong to the Government, direct the manager to repay in full the grant made by the Government.
