Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 42 in Banaras Hindu University Act, 1915 42. Properties of the schools to be properties of the University. - The schools referred to in Statute 41 and all their buildings, properties, furniture, apparatus and books and accounts shall be the property of the University.
