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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Meghalaya - Subsection

Section 20(2) in The Meghalaya School Education Act, 1981

(2)Whenever the management of any school is taken over under sub-section (1) every person in charge of the management of such school immediately before its management is taken over, shall deliver possession of the school property to the Government or any officer authorised in this behalf.