Section 9(1) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(1)All contracts, deeds, bonds, agreements of attorney, grants of legal representation and other instruments of whatever nature, substituting or having effect immediately before the appointed day, and to which the trustees or, as the case may be, any person on behalf of the trustees is a party, or which are in favour of the trustees shall, in so far as they relate to any purpose, or affairs, of the Guru Gobind Singh Medical College, be of as full force and effect against, or in favour of, the State Government, and may be enforced or acted upon as fully and effectually as if in place of the trustees, the State Government had been a party thereto or as if they had been issued in favour of the State Government.
