Section 41(1) in Nizams Institute of Medical Sciences Act, 1989
(1)the Nizam's Institute of Medical Sciences together with,-(a)all lands on which the Nizam's Institute of Medical Sciences Stands, and all other lands appurtenant thereto and all buildings, erections and fixtures on such lands;(b)all furniture, equipments, stores, apparatus and appliances, drugs, moneys and other assets of the Nizam's Institute of Medical Sciences;(c)all other properties and assets, movable and immovable including leases pertaining to the Nizam's Institue of Medical Sciences, cash balances, reserve funds, investments and all other rights and interests in, or in relation to, or arising out of, such property as were, immediately before the said commencement in the ownership, possession, power or control of any person in charge of the management of the affairs of the Niiam's Institute of Medical Sciences; and(d)all borrowings made or contracts entered into by or on behalf of and all other liabilities and obligations of whatever kind, incurred in relation to the Nizam's Institute of Medical Sciences and subsisting on the appointed day, shall stand transferred to and shall vest absolutely in the Nizam's Institute of Medical Sciences established under section 3 of this Act (herein-after in this section called the Institute).
