Section 17 in The Hastinapur Town Development Board Act, 1954
17. State Government's property.
- The following property situated in the township shall, notwithstanding anything in Section 16, continue to be vested in and belong to the State Government, that is to say :(1)The Hospital Buildings and all accessories thereof.(2)The Anti-Malaria Laboratory buildings.(3)The residence of the Medical Officer.(4)The residence of the Anti-Malaria Officer.(5)The compounders quarters.(6)The nurses or ward-boy's quarters.(7)The Veterinary Hospital.(8)The menial staff quarters.(9)The quarters built for the Veterinary Assistant and staff.(10)The dairy buildings and quarters built for the dairy Superintendent and the staff and the tube-well for the dairy.(11)The power house and the quarters built for the Assistant Engineer and the Staff.(12)The residence of the Administrative Officer and Office buildings.(13)The Inspection House together with its out-houses, garages, stables, etc.(14)The quarters of the Agriculture staff.(15)The Forest Rest House and buildings.(16)The Panchayat Ghar.(17)The Agricultural Seed Store building.(18)The Rural Tractor Workshop.(19)The Co-operative buildings.
