Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of West Bengal - Subsection Section 4(1) in The Sree Balaram Seva Mandir Acquisition Act, 1978. (1)all rights, powers, authorities and privileges in relation to the hospital and all documents relating thereto shall stand transferred to the State Government;
