Section 5 in The Great Eastern Hotel (Taking Over of Management) Act, 1975
5. Use of properties under the management of the State Government.
- All properties which remain under the management of the State Government under this Act shall be used for the purposes for which they were being used immediately before the appointed day and upon the expiry of the period of [five years] [Words Substituted for the words 'three years' by W.B. Act 35 of 1978.] the management of such properties shall revert to the company.
