Section 3(2) in The Midnapore Homoeopathic Medical College And Hospital (Taking Over Of Management And Subsequent Acquisition) Act, 1984
(2)An order made under sub-section (1) shall remain in force for a period of [ten years] [Words substituted, for the words 'five years' by W.B. Act 16 of 1991, w.e.f. 10.4.1990.] from the date of its publication in the Official Gazette or, in the case of acquisition of the institution under section 4, till the date of such acquisition, whichever is earlier.
