Section 24(2) in Rajasthan River Basin and Water Resources Planning Act, 2015
(2)From the said date -(a)all assets, properties, funds and dues which are vested in, or 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; and(c)any function which has not been fully carried out by the Authority shall be carried out by the State Government.
