Section 59(3) in Uttaranchal School Education Act, 2006
(3)Where any building or part thereof belonging to a local body, on the date immediately before the date of the commencement of this Act, was occupied by Basic Shiksha Parishad for the purposes of any basic school, the State Government shall, with effect from the date of the commencement of this Act, be deemed to have become licensee on behalf of the local body in respect of such building or part on such terms and conditions as the State Government may by general or special order determine.
