Section 5 in The Lumbini Park Mental Hospital Acquisition Act, 1984
5. Tenancy of rented or requisitioned land or building to devolve on the State Government.
- Notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force, the tenancy of any rented or requisitioned land or building used in connection with the Hospital and standing in the name of the lessor or the lessee as mentioned in clause (b) of section 2 shall devolve on the State Government and the State Government shall be liable to pay rent or compensation for the use and occupation of such land or building with effect from the appointed day.
