Section 60(6) in Andhra Pradesh Education Act, 1982
(6)Notwithstanding any judgment, decree or order of any Court, tribunal or other authority or anything contained in any other law for the time being in force, every person in whose possession or custody or under whose control the educational institution or any part thereof, or any properties attached thereto, may be immediately before the taking over, shall on the date aforesaid, deliver possession of the educational institution or part thereof or any properties attached thereto, as the case maybe, to the special officer appointed by the Government for the purpose of carrying on the management of such educational institution for and on behalf of the Government, or where no special officer is appointed, to such other person as the Government may direct.
