Section 45 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
45. Dissolution of the Board, Authority or Commission by the Government.
(1)Where the Government are satisfied that the purposes for which the Board, Authority or Commission is constituted under this Act, has been substantially achieved so as to render the continued existence of the Board, Authority or Commission in the opinion of the Government unnecessary, the Government may by Notification, declare that the said Board, Authority or Commission shall be dissolved with effect on and from such date as may be specified in the notification; and the Board, Authority or Commission shall be deemed to be dissolved accordingly.(2)From the said date -(a)All properties, funds and dues which are vested in or realizable by any Authority or Commission shall vest in, or be realizable by the Government;(b)All Government vacant lands placed at the disposal of the Authority or Commission shall revert to the Government;(c)All liabilities which are enforceable against an Authority or Commission shall be enforceable against the Government; and(d)For the purposes of carrying out any development which has not been fully carried out by an Authority or Commission and for the purposes of realizing properties, funds and dues referred to in clause (a) the functions of the Board shall be discharged by the Government.
