Section 11 in The West Bengal Public Libraries Act, 1979
11. [ Vesting of properties in Local Library Authority. - All properties, movable or immovable, acquired or held for the purpose of any sponsored public library declared as such under section 16A in any area shall vest in the Local Library Authority for that area without liabilities, if any, of such sponsored public library.] [[Section 11 substituted by W.B. Act 41 of 1994, which was earlier as under :-
'11. Vesting of properties in Local Library Authorities. - All property, movable and immovable, acquired or held for the purpose of any public library in any area shall vest in the Local Library Authority of that area.'.]]
