Chapter
3. PROPERTY, CONTRACTS, LIABILITIES AND SUITS.
- 172.
(1) Any property which
has no rightful owner shall, if located in a Province, vest in the
Governent of that Province, and in every other case, in the Federal
Government.
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- (2)
All lands, minerals and other things of value within the continental
shelf or underlying the ocean within the territorial waters of Pakistan
shall vest in the Federal Government.
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- 173.
(1) The executive authority
of the Federation and of a Province shall extend, subject to any Act
of the appropriate Legislature, to the grant, sale, disposition or
mortgage of any property vested in, and to the purchase or acquisition
of property on behalf of, the Federal Government or, as the case may
be, the Provincial Government, and to the making of contracts.
-
- (2)
All property acquired for the purposes of the Federation or of a Province
shall vest in the Federal Government or, as the case may be, in the
Provincial Government.
-
- (3)
All contracts made in the exercise of the executive authority of the
Federation or of a Pro vince shall be expressed to be made in the
name of the President or, as the case may be, the Governor of the
Province, and all such contracts and all assurances of property made
in the exercise of that authority shall be executed on behalf of the
President or Governor by such persons and in such manner as he may
direct or authorize.
-
- (4)
Neither the President, nor the Governor of a Province, shall be personally
liable in respect of any contract or assurance made or executed in
the exercise of the executive authority of the Federation or, as the
case may be, the Province, nor shall any person making or executing
any such contract or assurance on behalf of any of them be personally
liable in respect thereof.
-
- (5)
Transfer of land by the Federal Government or a Provincial Government
shall be regulated by law.
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- 174.
The Federation may sue or be sued by
the name of Pakistan and a Province may sue or be sued by the name
of the Province.
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