Section 3(1) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(1)On the appointed day the Guru Gobind Singh Medical togeher with, -(i)all lands, on which the said College stands, and all other lands appurtenant thereto and all buildings, erections and fixtures on such land;(ii)all furniture, equipments, stores, apparatuses and appliances, drugs, moneys and other assests of the said College;(iii)all other properties and assets, movable and immovable including leases pertaining to the said College and all rights, powers, authorities and privileges, 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 appointed day, in the ownership, possession, power or control of the trust constituted under the trust deed or of the trustees or any other person in charge of the management of the affairs of the said College; and(iv)all borrowings made by, or on behalf of, and all other liabilities and obligations of whatever kind, incurred in relation to the said College and subsisting on the appointed day;shall stand transferred to, and shall vest absolutely in the State Government.
