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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(6)(b) in The U.P. Basic Education Act, 1972

(b)all buildings, properties and assets of the Board in respect of a basic school shall stand transferred to, and vest in, the Gram Panchayat or the Municipality, as the case may be, within whose territorial limits the basic school is situated;