Section 59(2) in Uttaranchal School Education Act, 2006
(2)Where any building or part thereof, on the date immediately before the date of the commencement of this Act, was occupied as tenant by Basic Shiksha Parishad for the purpose of any basic school, the tenancy in respect of such building or part, with effect from the date of the commencement of this Act, shall stand transferred in favour of the State Government.
