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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Puducherry - Subsection

Section 30(5) in Puducherry School Education Act, 1987

(5)Where the management of a school has been taken over under this section, the Government shall pay such rent as may be payable for the building of the school to the person entitled to receive it as was being paid by the educational agency or the manager immediately before the management of such school was taken over.