Section 14(2) in Banaras Hindu University Act, 1915
(2)[the aforesaid sum of forty-five lakhs shall be reduced by such sum as, at the commencement of the Banaras Hindu University (Amendment) Act, 1966] [Substuted for certain word by Act 52 of 1966, section 14(b)(ii)(A)] the Central Government shall, by order in writing, declare to be the total capitalised value, for the purposes of this section(a)of all permanent recurring grants of money which have been made to the University [by any Ruler of an Indian State] [ Substituted for certain word by Act 52 of 1966, section 14(b)(ii)(b)] and(b)of the total income accruing from immovable property which has been transferred to the University.
