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Union of India - Section

Section 6 in The Jallianwala Bagh National Memorial Act, 1951

6. Property vested in Trustees.

All the property and funds set out in the Schedule to this Act and all other property, whether movable or immovable, which may hereafter be given, bequeathed or otherwise transferred for this purposes of the Memorial or acquired for the said purposes shall vest in the Trustees.