Section 36(1) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006
(1)All properties, movable or immovable and all the interest of whatsoever nature and kind therein, vested in the institutions of Mahasabha Gurukul Vidyapeeth Haryana, Bhainswal Kalan and Kany Gurukul, Khanpur Kalan and the courses run thereunder and the posts created, filled before the commencement of this Act, shall vest in the University.
