Section 27(2) in The Maharashtra Municipal Property Tax Board Act, 2011
(2)Upon the publication of notification under sub-section (1) superseding the Board,-(a)the Chairperson and other Members shall, as from the date of supersession, vacate their offices as such;(b)all powers, functions and duties which may, by or under the provisions of this Act, be exercised or discharged by or on behalf of the Board shall, until the Board is reconstituted under sub-section (3), be exercised or discharged by such Administrator;(c)all properties owned and controlled by the Board shall, until the Board is reconstituted under sub-section (3), vest in the State Government.
