Section 5(1) in The North Suburban Hospital Acquisition Act, 1980
(1)For the transfer to, and vesting in, the State Government of the Hospital under section 3, the compensation payable by the State Government for the lands and buildings shall be such as may be determined by the Competent Authority referred to in sub-section (3) of this section applying mutatis mutandis the provisions of the Land Acquisition Act, 1894 subject to the deductions of all liabilities relating to the lands and buildings and subject further to the condition that in respect of the lands and buildings which the North Suburban Hospital Society or its promoters received as gifts or donations or for permissive use from the original owners thereof, the compensation shall be determined and payable in accordance with the terms, conditions and stipulations made by the original owners thereof and subject to the deduction of all grants and contributions made by the State Government to the said North Suburban Hospital Society prior to the appointed day.
