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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(4)(b) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(b)the Government-
(i)shall take all such steps as may be necessary to efficiently manage and run the private college in accordance with any law applicable to the private college in so far as such law is not inconsistent with this Act and the rules made thereunder and to take into the custody or control of the Government all the property, effects and actionable claims to which the private college is or appears to be entitled, and all the property and effects of the private college shall be deemed to be in the custody of the Government as on and from the date of the order;