Section 23(1) in The M.P. State Legal Services Authority Rules, 1996
(1)All assess and liabilities of the Madhya Pradesh Vidhik Sahayata Tatha Vidhik Salah Board, established under Section 3 of the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Live Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 (No. 26 of 1976), on the date of commencement of these rules shall stand vested in the State Authority and the said authority shall have all powers necessary to take possession of, recover and deal with such assets and discharge such liabilities.
