Section 6(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(2)Where the right, title and interest in relation to the Estate vest in the Board under sub-section (1) the Board shall on and from the date of such vesting be deemed to have become the owner in relation to such Estate and all the rights and liabilities of the State Government under the Act on and from the date of such vesting be deemed to have become the rights and liabilities of the Board.
