Section 3(2) in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981
(2)Every deed of gift, endowment, bequest, trust or other document in relation to all or any of the properties and assets referred to in sub-section (1) shall, as from the appointed day, be construed as if it were made or executed in favour of the State Government.
