Section 160(2) in The Maharashtra Regional and Town Planning Act, 1966
(2)From the said date-(a)all properties funds and dues which are vested in, or realisable by the Regional Board, Special Planning Authority or Development Authority [for the purposes of the Act] [These words were inserted by Maharashtra 21 of 1971, Section 17(2).] shall vest in, or be realisable, by the State Government;(b)all liabilities which are enforceable against the Regional Board, Special Planning Authority or Development Authority shall be enforceable against the State Government; and(c)for the purpose of carrying out any development which has not been fully carried out by the Board or Authority and for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the Regional Board, Special Planning Authority, or Development Authority shall be discharged by the State Government.
