Section 14(2) in The Tuljapur Development Authority Act, 2008
(2)With effect from the said date specified in the order under sub-section (1),(a)all properties, funds and dues which are vested in the Development Authority, or realisable by the Development Authority shall vest in, or be realisable by, the Government;(b)all liabilities enforceable against the Development Authority shall be enforceable against the Government.
