Section 6(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(1)Notwithstanding anything contained in sections 3 and 4, the State Government shall direct by notification, that the Estate which was vested in the State Government under section 3, shall instead of continuing to vest in the State Government, vest in the Board with effect from the appointed day.
