Section 4(1) in The Lumbini Park Mental Hospital Acquisition Act, 1984
(1)The Hospital shall be deemed to include all rights, powers, authorities and privileges related to, and properties movable or immovable, cash balance, reserve fund and other assets of, the Hospital including the lands (other than the requisitioned land), buildings (other than the rented buildings at No. 2 and No. 120, Girindra Sekhar Bose Road, Calcutta-39), works, machinery, furniture, plants, laboratories, libraries, dispensaries, apparatus, tools, instruments and implements which may be in the ownership, possession, custody or control of the Hospital immediately before the appointed day and all books of accounts, registers and all other documents of whatever nature relating thereto.
