Section 5 in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
5. Duty to deliver possession.
(1)Every person having possession, custody or control of any property or assets referred to in Section 3 on the appointed day shall deliver forthwith such property or assets to the Collector or to such other officer of the State Government as may be authorised by the State Government in this behalf, and the Collector or such other officer as aforesaid may use such force as may be necessary for obtaining such delivery.(2)Any person who, on the appointed day, has in his possession, custody or control any books, papers or other documents relating to any property referred to in Section 3 shall be liable to account for the same to the Collector or to such other officer or employee of the State Government as may be authorised by the State Government in this behalf.(3)Without prejudice to the other provisions contained in this Act, it shall be lawful for the State Government to take all such steps as are necessary and lawful for taking possession of all properties and assets which have been transferred to and vested in it under this Act.
