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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Telangana - Subsection

Section 54(a) in Telangana Education Act, 1982

(a)if the land or the land together with the building standing thereon belonged to the Government and was transferred by them for the purposes of the educational institution, direct the Collector to take possession of the land or land together with the building standing thereon, as the case may be, or at their option, direct the manager to pay to them in full, the current market value of the land or of the land together with that of the building where it was also transferred by them and also the amount of the grant, if any, made by the Government for improving the land or altering or constructing the building;