Section 73(2) in Rajasthan Special Investment Regions Act, 2016
(2)From the said date, -(a)all properties, funds and dues which are vested in, or realizable by such Regional Development Authority shall vest in or be realizable by the State Government;(b)all lands placed at the disposal of such Regional Development Authority shall revert to the State Government;(c)all liabilities which are enforceable against such Regional Development Authority shall be enforceable against the State Government; and(d)for the purpose of carrying out any work which has not been fully carried out and for the purposes of realizing properties, funds and dues referred to in sub-clause (a) and for such other purposes as may be required, the functions of such Regional Development Authority shall be discharged by the State Government.
