Section 53(2)(ii) in Andhra Pradesh Education Act, 1982
(ii)the transfer is made only in part in furtherance of the purpose aforesaid, provided repayment is made to the Government of such portion as the Government may direct in the circumstances of the case, of the grant referred to in Clause (a) of sub-section (1) or of the current market value of the land or building referred to in Clause (b) of sub-section (1) or of both, as the case may be ;