Section 127(2) in The Orissa Development Authorities Act, 1982
(2)From the said date-(a)all properties, funds and dues which are vested in or are realisable by the Authority, shall vest in or be realisable by the State Government;(b)all liabilities which are enforceable against the Authority shall be enforceable against the State Government;(c)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of releasing properties, funds and dues referred to in Clause (a) the function of the Authority shall be discharged by the State Government.
