Section 15 in Reductions and Remissions (Andhra Pradesh)
15.
Instruments executed in favour of Government, by the Managing Authority of an Educational Institution in the said province aided by Government, with the object of securing by hypothecation of land and buildings belonging to the institution, that grants-in-aid to the institution are refunded if the said land and buildings are not used for educational purposes or if the education given by the institution is defective or unsatisfactory.F - Posts and Telegraphs Department
