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[Cites 0, Cited by 2] [Section 31(1)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(1)(a) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973

(a)no property of a private school shall except with the previous permission in writing of the competent authority, be transferred by way of sale, exchange, mortgage, charge, pledge, lease, gift or any other manner whatsoever; and