Section 11(1) in Himachal Pradesh Kutlehar Forest (Acquisition of Management) Act, 1992
(1)The property vested in the Government under section 4 shall be deemed to include the properties rights, liabilities and obligations specified below, namely:-(i)all the fixed assets of the grantee in relation to the management of the Kutlehar Forest and all documents relating thereto;(ii)all rights, liabilities and obligations of the grantee in relation to the grant or management under any contract entered into bonafide before the appointed day, not being contract relating to the borrowing or lending money, or to the employment of staff.
