Section 3 in The Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964.
3. Repeal of Bengal Act 4 of 1871, and Bengal Act 2 of 1879.
(1)The Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1879, are hereby repealed.(2)All properties and assets vested in the Nabadwip Lodging-house Fund shall stand transferred to the State Government.(3)The State Government may, by order made in this behalf, retransfer all or any of such properties or assets to a local authority and thereupon such properties or assets shall vest in such local authority.
