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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(1)(c) in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981

(c)all other properties, movable and immovable including farms, leases and all rights, powers, authorities, privileges, reserve funds, investments, book-debts, and all other rights and interests in or in relation to or arising out of such property as were immediately before the appointed day in the ownership, possession, power or control of the Administrator or any other person, society or body in charge of the management of the affairs of such college;