Section 28(1) in Andhra Pradesh Education Act, 1982
(1)Notwithstanding anything in any law for the time being in force, no sale, mortgage, lease, pledge, charge or transfer of possession in respect of any property of a [private institution other than a registered school] [Substituted by Act No. 27 of 1987, w.e.f 1-6-1987.] shall be made or created except with the previous permission in writing of the competent authority on an application made in this behalf.
