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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Telangana - Subsection

Section 53(1)(b) in Telangana Education Act, 1982

(b)any land or building has been transferred by the Government for use for the purposes of any educational institution, then, notwithstanding anything to the contrary in any other law for the time being in force or in any deed of transfer or other document relating to the land or building, it shall not be transferred without permission of the Government under sub-section (2); nor shall the land or building be used for any purpose other than the purposes of the educational institution or purposes ancillary thereto, without the permission of the Government.