Section 36 in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
36. Vesting of properties.
(1)All properties, movable or immovable and all the interest of whatsoever nature and kind therein, vested in the institutions of Mahasabha Gurukul Vidyapeeth Haryana, Bhainswal Kalan and Kany Gurukul, Khanpur Kalan and the courses run thereunder and the posts created, filled before the commencement of this Act, shall vest in the University.(2)All debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by the Mahazabha Gurukul Vidyapeeth Haryana, Bhainswal Kalan and Kanya Gurukul, Khanpur Kalan relating to its institutions shall be deemed to have been incurred, entered into, or engaged to be done by, with or for the University.
