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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(2)(b) in Karnataka Education Act, 1983

(b)the transfer is made only in part in furtherance of the purposes aforesaid, provided repayment is made to the State Government of such portion as the State government may direct in the circumstances of the case, 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;