Section 4(3) in The Sree Balaram Seva Mandir Acquisition Act, 1978.
(3)notwithstanding any judgement, decree or order of any Court, or any other authority, or anything contained in any law for the time being in force, every person in whose possession or custody or under whose control the hospital or any part of it may be, shall forthwith deliver possession of the same to the State Government or to such person as the State Government may appoint in this behalf;
