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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(g) in Andhra Pradesh Educational Institutions (Establishment, Recognition, Administration and Control of Institutions of Higher Education) Rules, 1987

(g)the letter of permission of the Zilla Parishad or Municipality, as the case may be, for locating the proposed Government institution, if the institution, is proposed to be located within the preMises of the existing Zilla Parishad or Municipal institution.