Section 5(1) in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002
(1)For the transfer to, and vesting in, the State Government of the institution under section 4, the compensation payable by the State Government for the buildings shall be such as may be determined by the Competent Authority referred to in sub-section (3) of this section, subject to the condition that deduction of all grants and contributions made by the State Government directly or through the Local Bodies to the institution for the purpose of lands and buildings prior to the appointed day shall be made and subject further to the condition that the total amount of financial assistance, received from the Government, If any, for construction of buildings by the institution prior to the appointed day, shall be taken into consideration for determination of the quantum of such compensation.
