Section 33(6) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(6)When the notice referred to in sub-section (5) is published in the Official Gazette,-(a)the property specified in such notice shall, on and from the date of such publication, cease to be subject to the control and management of the State Government,(b)possession of such school and its properties shall be deemed to have been delivered on such date to the person entitled to the possession thereof, and(c)the State Government shall not be liable for any rent, compensation or any other claim in respect of such school and its properties for any period after the said date.
