(1)Where any property is vested under sub-section (1) of section 60 in connection with the management of an educational institution or is subject to requisition under subsection (1) of section 64, the Government may, if they consider it necessary to acquire the property for any public purpose connected with education, acquire at any time such property for the said public purpose by publishing in the [Telangana] [Substituted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.] Gazette a notice to the effect that the Government have decided to acquire the property in pursuance of this section:Provided that before issuing such notice, the Government shall call upon the manager of, or any other person who in the opinion of the Government, is the person interested in, such property to show cause why the property should not be acquired; and after considering the objections if any, shown by the manager or other person interested in the property the Government may pass such orders as they deem fit.(2)When notice as aforesaid is published in the [Telangana] [Substituted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.] Gazette, the requisitioned property shall on and from the day on which the notice is so published, cease to be subject to requisition and vest absolutely in the Government free from all encumbrances.
