Section 37A in The Punjab Local Authorities (Aided Schools) Act, 1959
37A. Notwithstanding anything contained in this Act, where a district board has passed a resolution under section 3 of the Punjab Local Authorities (Aided Schools) Act, 1959, or the State Government has taken over management of aided schools of a district board under section 5 of that Act, all rights and interests in the establishment, maintenance and management of the aforesaid schools immediately before 1st October, 1957, including all interests in the lands, buildings, play-grounds, hostels of the said schools as also in the movable properties like furniture, books, apparatus, maps and equipment pertaining thereto shall be deemed to have been transferred to the State Government on that date, and all unspent balances in respect of grants and contributions received for the maintenance and promotion of these schools shall be deemed to have been surrendered to the State Government."
