Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(1) in Andhra Pradesh Education Act, 1982

(1)No land or building referred to in sub-section (1) of Section 53 shall be liable to be attached, sold, or made subject to a charge by any Court whether in execution of a decree or order or otherwise, unless the person seeking such relief from the Court has obtained, the permission of the Government to do so and files such permission in the Court.