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State of West Bengal - Section

Section 3 in The Sree Balaram Seva Mandir Acquisition Act, 1978.

3. Hospital to vest in the State Government.

- On and from the date on which this Act comes into force, the right, title and interest in relation to the hospital shall, by virtue of this Act, stand transferred to, and vest absolutely in, the State Government free from all trusts, encumbrances or liabilities.