Section 3(1) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
(1)On and from the appointed day, every scheduled institution together with-(a)all lands on which such institution stands and all other land appurtenant thereto, and all buildings, erections and fixtures on such lands;(b)all furnitures, equipments, stores, apparatuses, instruments, appliances, drugs, medicines, works, workshops, projects, automobiles, books, moneys and other assets of such institution;(c)all other properties, movable and immovable, including farms, leases and all rights, powers, authorities, privileges, reserve funds, investments, book-debts and all other rights and interests in or in relation to or arising out of such property as were, immediately before the appointed day, in the ownership, possession, power or control of any person, trustee, society or other body in charge of the management of the affairs of such institution ;shall stand transferred to, and vest in absolutely the State Government and shall be applied and used for the purposes of such institution.
