Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(2) in The School of Planning and Architecture Act, 2014 (2)Notwithstanding anything contained in sub-section (1), a School shall not dispose of in any manner any immovable property without the prior approval of the Central Government.
