Section 4(1) in The Mayo Hospital Acquisition Act, 1982
(1)The Hospital shall be deemed to include all rights, powers, authorities and privileges relating to, and properties, movable or immovable, cash balances, reserve fund and other assets of, the Hospital including lands, buildings, works, machinery, furniture, plants, laboratories, libraries, dispensaries, apparatus, tools, instruments and implements which may be in the ownership, possession, custody or control of the Hospital immediately before the appointed day and all books of accounts, registers and all other documents of whatever nature relating thereto.
