Section 6 in The Lady Dufferin Victoria Zenana Hospital Act, 1955
6. Transfer of the share of East Bengal.
- The Governing Body of the Society are hereby empowered to transfer the Second Part of the Assets to the trustees appointed under section 5 to be kept apart in a separate account till the said share is dealt with as provided in the following sub-section.(2)The Governing Body of the Society or the trustees appointed under section 5, as the case may be, shall have power to transfer the Second Part of the Assets to any person or body in the territories comprised in the Province of East Bengal in the Dominion of Pakistan as duly constituted trustee to administer the said share, provided that the Governing Body or the trustees appointed under section 5, as the case may be, are satisfied that the said Part of the Assets shall be utilised by such person or body for the general purposes for which the Countess of Dufferin Fund, Bengal Branch, was raised and has been so far utilised.The Schedule[See section 2(a).]Description of Lands.Lands comprised in the Lady Dufferin Victoria Zenana Hospital, situated at premises No. 1B, Amherst Street, Calcutta.Total area - 8 bighas, 14 kathas, 13 chhataks and 35 square feet, bounded as follows :-North - By Scott Lane.South - By No. 1A, Amherst Street, and No. 164, Bowbazar Street.East - By Nos. 1 and 3, Scott Lane and 162/1, Bowbazar Street.West - By Amherst Street.
