Section 32 in Gorkhaland Territorial Administration Act, 2011
32. Property vested in Gorkhaland Territorial Administration.
- Subject to such restrictions or conditions as the Government may think fit to impose, all properties specified below and situated in the region shall vest in and belong to the Gorkhaland Territorial Administration with all other properties which may become vested in the Gorkhaland Territorial Administration and shall be under the direction, management and control of the Gorkhaland Territorial Administration and shall be held and applied by it for the purposes of this Act, namely:-(a)all public buildings constructed and maintained out of the Fund;(b)all public roads which have been constructed or maintained out of the Fund and stones and other materials thereof and also trees, erections, materials, implements and things provided for such roads;(c)all lands and other properties, movable or immovable, transferred to the Gorkhaland Territorial Administration by the Government;(d)all assets and properties owned and controlled by the Darjeeling Gorkha Hill Council in the region or outside.
