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State of Andhra Pradesh - Section

Section 72 in Andhra Pradesh Education Act, 1982

72. Powers of entry and inspection and calling for information: -

The competent authority may, for the purpose of requisitioning or acquiring any property under this Chapter, by order, -
(a)empower any authority to enter and inspect any property specified in the order liable to be requisitioned or acquired under this act;
(b)require any person to furnish to such authority such information in his possession relating to the property as may be specified in the order.