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 3] [Entire Act] State of West Bengal - Subsection Section 3(2) in The Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964. (2)All properties and assets vested in the Nabadwip Lodging-house Fund shall stand transferred to the State Government.
