Section 18 in Maharashtra Jeevan Authority Act, 1976
18. Vesting and transfer of property to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
(1)From such different dates as may be specified, from time to time, by the State Government (hereinafter in this section referred to as "the appointed date")-(a)the properties and assets (including water works, buildings, laboratories, stores, vehicles, furnitures and other furnishing), specified in that behalf, which immediately before the appointed date, were vested in the State Government for the purposes of the Maharashtra Environmental Engineering Service, shall vest in and stand transferred to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]; and(b)the rights, liabilities and obligations of the State Government, whether arising out of any contract or otherwise pertaining to the said service, shall be the rights; liabilities and obligations of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].(2)Such properties assets, rights, liabilities and obligations shall be valued in such manner as the State Government may determine.(3)All suits an other legal proceedings with respect to the matters referred to above instituted or to be instituted or defended by or against the State Government before the appointed date may be continued or instituted, or defended by or against [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
