Section 4 in Indira Kala Sangit Vishwavidyalaya Act, 1956
4. Vesting of property.
- All property, movable and immovable, vested in the State Government for the purpose of the Indira Sangit Academy, Khairagarh, shall, from the date of commencement of this Act, be held and applied by the Vishwavidyalaya for the purposes of this Act.
