Section 19 in The Punjab Khadi and Village Industries Board Act, 1955
19. Transfer of property.
(1)The Government may transfer to the Board building, land or any other property, moveable or immoveable, for use and management by the Board on such condtions and limitations as the Government may deem fit, for the purposes of this Act.(2)The Government may transfer to the Board such schemes or works in progress, with all their assets and liabilities as are run or managed by Government, subject to such conditions and limitations as the Government may deem fit to impose for the purpose of this Act.
