Section 36 in The M.P. Society Registrikaran Adhiniyam, 1973
36. Determination after dissolution that property be utilised by Government.
- [(1)] [Re-numbered by M.P. Act No. 29 of 1998.] Notwithstanding anything contained in Section 35 it shall be lawful for the members of any society dissolved under Section 34 In determine by majority of votes of the members present personally or by proxy at the time of dissolution of such society that any property whatsoever remaining after satisfaction of all its debts and liabilities shall be given to Government to be utilised for any of the purposes referred to in Section 2.(2)[ In the event of cancellation of the Registration of Society under sub-section (3) of Section 34 the movable and immovable assets of the society or its institution or centres shall vest in the State Government to the extent of assistance, grant, aid or donation that the society may have received from Central or State Government or any of the Statutory bodies. It shall be the duly of the Collector of the District where the property is situated to take charge of the same on intimation of cancellation by the Registrar.] [Inserted by M.P. Act No. 29 of 1998.]
