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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(2)(c) in Gujarat Khar Lands Act, 1963

(c)the Khar Lands Development Board for the Gujarat region shall stand dissolved and all the members thereof shall vacate office anil on such dissolution the following consequences shall ensue, that is to say,-
(i)all rights of the dissolved Board shall vest in the Board established under section 3 of this Act (hereinafter referred to as "the Board");
(ii)all property moveable or immovable which immediately before the pointed day Vested in the dissolved Board Shall, subject to all limitations and conditions as were in force immediately before such day, vest in the Board;
(iii)all sums due to the dissolved Board on any account shall be recoverable by the Board which shall be competent to take any measure or institute any proceedings which it would have been open to the dissolved Board to take or institute, had this Act not come, into operation;
(iv)all debts, liabilities and, obligations incurred by or on behalf of the dissolved Board before the appointed day and subsisting on that day shall be deemed to be debts liabilities and obligations incurred by the, Board under this Act;
(v)all the securities (including cash balances) comprising the Fund and the Sinking Fund of the dissolved Board shall stand transferred to and form part of under, as the case may be the maintenance Fund of the Board;
(vi)all the proceedings under the repealed Act, pending before any authority or officer immediately before the appointed day shall stand transferred to the corresponding authority or officer competent to entertain such proceedings, under this Act and shall be disposed of by such authority or officer under this Act;
(vii)all prosecutions instituted by or on before of the dissolved Board and all suits and other legal proceedings instituted by or against the dissolved Board or any ??? pending immediately before the appointed day, shall be continued by, on behalf of or against the Board or corresponding officer thereof and shall be disposed of accordingly;
(viii)all officers and servants in the employ of the dissolved Board shall be officers and servants in the employ of the Board and shall, until provision is otherwise made in accordance with the provisions of this Act, receive pay and allowances, and be subject to the conditions of service or retirement benefits, which they were entitled to, or subject to, before the appointed day;
(ix)all proceedings pending immediately before the appointed day for the acquisition of land or right or interest in any land for the purposes of any scheme under the said Act shall be deemed to be proceedings for acquisition of such land or right or interest for the purposes of such scheme under this Act;