Section 5(2) in The Midnapore Medical College (Taking Over Of Management And Subsequent Acquisition) Act, 2002
(2)The compensation payable by the State Government for all other assets excepting the buildings as provided in sub-section (1) shall be the market value thereof determined by the Competent Authority referred to in sub-section (3) after deduction of all grants and donations made by the State Government to the institution specifically for the purpose of creation of such other assets prior to the appointed day.
