Section 10A in Tamil Nadu Private Colleges (Regulation) Act, 1976
10A. [ Recovery of excess grant. [Inserted by the Tamil Nadu Private Colleges (Regulation) Amendmen t Act, 1998 (Tamil Nadu Act 16 of1998) with effect from the 1st November 1998.]
- If the competent authority is satisfied that the grant referred to in sub-section (1) of section 10 has been paid on misrepresentation or otherwise to any private college or has been utilised by the private college in contravention of the provisions of the Act or any rules made or directions or orders issued thereunder, the grant so paid or utilised shall be treated as excess grant and such excess grant shall, without prejudice to any other mode of recovery, be recovered as arrears of land revenue.]
