The Lady Hardinge Medical College and Hospital (Acquisition) and Miscellaneous Provisions Act, 1977

[Act No. 34 of 1977]

[3rd December, 1977.]

Contents
Sections	Particulars
Title	The Lady Hardinge Medical College and Hospital (Acquisition) and Miscellaneous Provisions Act, 1977
Chapter I	Preliminary
1.	Short title and commencement
2.	Definitions
Chapter II	Acquisition of Lady Hardinge Medical College and Hospital
3.	Acquisition of Lady Hardinge Medical College and Hospital
4.	Payment of amount
5.	Lady Hardinge Medical College and Hospital to be administered as Government institution
6.	Applicability of Act 2 of 1882 to Board of Administration
7.	Amount to be held for purposes of Scheme
Chapter III	Management of the Kalavati Saran Hospital
8.	Kalavati Saran Hospital to be managed as Government institution
Chapter IV	Miscellaneous
9.	Act to override all other enactments
10.	Provisions relating to officers and other employees of Lady Hardinge Medical College and Hospital and Kalavati Saran Hospital
11.	Effect of contracts, etc
12.	Contracts, in bad faith or detrimental to the interests of Lady Hardinge Medical College and Hospital and Kalavati Saran Hospital to be cancelled or varied
13.	Duty to deliver possession of property, etc
14.	Penalty
15.	Offences by companies
16.	Protection of action taken in good faith
17.	Cognizance of offences
18.	Indemnity
19.	Power to make rules