Section 16 in The Hastinapur Town Development Board Act, 1954
16. Vesting of property in the Board.
- All property movable or immovable, and other assets owned or acquired by the Central Government or the State Government for the purposes of the construction and development of the township at any time before the construction of the Board, other than the property specified in Section 17, shall, on such constitution and subject to such restrictions and conditions as may be prescribed, vest in the Board for the purposes of this Act.
