Section 4(b) in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985
(b)From the date of the notified order or as soon as may be after such date, the State Government shall take such steps, as may be necessary, to take into its control and possession all such movable or immovable properties, assets and effects mentioned in sub-section (2) of Section 3 and all actionable claims relating to the College to which anybody who may be or appear to be entitled.
