Section 8(2) in The Auroville (Emergency Provisions) Act, 1980
(2)On and from the date specified in the order made under sub-section (1), the management of the property of the Society forming part of, or relatable to, Auroville, shall vest in the Governing Body ( by whatever name called ) of the Society and such management shall be carried on in accordance with provisions of the West Bengal Societies Registration Act, 1961( West Bengal Act XXVI of 1961 ), so, however, that the steps, if any, in relation to the management of the property of the Society forming part of, or relatable to, Auroville, may be taken after the publication of the order made under sub-section (1).
