Section 131 in The Bihar (Coal Mining) Area Development Authority Act, 1986
131. Dissolution of Authority.
(1)Where the Government is satisfied that the purpose for which the Authority was established under this Act have been substantially achieved so as to render the continued existence of the Authority in the opinion of the Government unnecessary, the Government may, by notification in the Official Gazette, declare that the Authority shall be dissolved with effect from such date as may be specified in the notification, and the Authority shall be deemed to be dissolved accordingly.(2)From the date of declaration under sub-section (1)-(a)all properties, funds and dues which are vested in, or realisable by, the Authority shall vest in, or be realisable by the Government;(b)all liabilities which are enforceable against the Authority shall be enforceable by the Government; and(c)for the purpose of realising properties, funds and dues referred to in clause (a) the functions of the Authority shall be discharged by the Government.
