Section 4(1) in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979
(1)The undertaking of the institution shall be deemed to include all rights, powers, authorities and privileges of the institution and properties movable or immovable, cash balances, reserve funds and other assets of the institution including lands, buildings, works, machinery, furniture, stores, equipments, plants, laboratories, libraries, dispensaries, apparatus, tools, instruments, implements and all other properties which may be in the ownership, possession, custody or control of the institution in relation to its undertaking immediately before the appointed day and all books of account, registers and all other documents of whatever nature relating thereto.
