Section 11 in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
11. Duty to deliver possession of property etc.
(1)On the transfer to, and the vesting in, the State Government of the Guru Gobind Singh Medical College, -(a)the trustees and every person in whose possession, custody or control any property or asset specified in sub-section (1) of section 3 may be, shall deliver the same to such officer or other person as may be authorised by the State Government in this behalf;(b)the trustees and every person who, immediately before such vesting has in his possession, custody or control any books, documents or other papers relating to the Guru Gobind Singh Medical College, shall be liable to account for the said books, documents and papers to the State Government and shall deliver them up to the State Goverment or to such officer or other person as may be authorised by the State Government in this behalf.(2)Without prejudice to the other provisions contained in this section, it shall be law- ful for the State Government to take all necessary steps for taking possession of all properties and assets which have been transferred to, and vested in it under this Act.
