124. Transfer of certain public institution to Municipality.
(1)Any hospital, dispensary, [* * *] [Omitted vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.] rest-house, ghat or market within a Municipal area, not being private property or the property of a religious institution or society, and all medicines, furniture and other articles appurtenant thereto, not being such property, may, by order of the State Government duly published on the spot and in the Gazette, be vested in the Municipality and thereupon all endowments or fund belonging thereto shall be transferred to and vested in such Municipality as trustee for the purposes to which such endowments and funds were lawfully applicable at the time of such transfer and the Municipality shall not utilise the property as vested for any purpose other than that for which it was originally meant without previous sanction of State Government :Provided that no such order shall be published until one month after notice of the intention to the transfer such property shall have been published in the Gazette and within the Municipal area in the Oriya language.(2)If the Municipality, within one month after publication of the notice under Sub-section (1), subject to the transfer to itself of any hospital, dispensary, [* * *] [Omitted vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.], rest house, ghat or market on the ground that its funds cannot bear charge, than such transfer shall not be made, save under such conditions, as the Municipality may agree to accept.
