Section 5(1) in The Sree Balaram Seva Mandir Acquisition Act, 1978.
(1)The State Government shall deposit in cash in Court to the credit of the Sree Balaram Swasthaseva Sangha, Khardah, 24-Parganas, an amount equal to the sum of rupees five thousand, for the transfer to, and vesting in, the State Government under section 3, of the hospital.
