Section 53(2)(iii) in Andhra Pradesh Education Act, 1982

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State of Andhra Pradesh - Subsection

Section 53(2)(iii) in Andhra Pradesh Education Act, 1982

(iii)the transfer is made for any other valid reason, provided repayment is made to the Government in full of the grant referred to in Clause (a) of sub-section (1), or of the current market value of the land or building referred to in Clause (b) of sub-section (1) or of both, as the case may be.

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State of Andhra Pradesh - Subsection

Section 53(2)(iii) in Andhra Pradesh Education Act, 1982