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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(2)(a) in The Karnataka Education Act, 1983

(a)shall call upon the Governing Council or any other person who is in possession of the property by notice in writing to show cause, within fifteen days of the date of the service of such notice to him why the property should not be requisitioned and shall consider the objections, if any, shown by the Governing Council or other person, and