Section 32(5) in Punjab Regional and Town Planning and Development Act, 1995
(5)On and from the date on which the amalgamation takes effect under sub- section (2), the transferor Special Urban Planning and Development Authorities shall cease to carry on business or to discharge any liability or obligation except to the extent as may be necessary for the implementation of the provisions of the said amalgamation and shall stand dissolved from the date of amalgamation;
