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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(2) in Andhra Pradesh Education Act, 1982

(2)When notice as aforesaid is published in the Andhra Pradesh 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.