Section 3 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
3. Transfer and vesting of the Estate in the State Government.
- On the appointed day, the Roerich and Devikarani Roerich Estate (hereinafter referred to as the "Estate"), and the rights, title and interest of the owners and transferees in relation to the Estate, shall, by virtue of this Act stand transferred to and shall vest absolutely in the State Government.
