Section 36(2) in The M.P. Society Registrikaran Adhiniyam, 1973
(2)[ In the event of cancellation of the Registration of Society under sub-section (3) of Section 34 the movable and immovable assets of the society or its institution or centres shall vest in the State Government to the extent of assistance, grant, aid or donation that the society may have received from Central or State Government or any of the Statutory bodies. It shall be the duly of the Collector of the District where the property is situated to take charge of the same on intimation of cancellation by the Registrar.] [Inserted by M.P. Act No. 29 of 1998.]
