Section 141(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(2)With effect from the date specified in sub-section (1)(a)all properties, funds and dues which are vested in, or realisable by, the Planning or the Development Authority shall vest in or be realisable by the State Government;(b)all liabilities which are enforceable against the concerned authority shall be enforceable against the State Government; and(c)for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the Planning or Development Authority shall be discharged by the State Government.
