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

State of Karnataka - Subsection

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

(b)may, by order, direct that the Governing Council or any person shall not, without permission of competent authority, dispose of, structurally alter, lease or in any manner deal with, the property until the expiry of such period, not exceeding three months, as may be specified in the order.