Section 59(2) in The Delhi Development Authority Act, 1957
(2)From the said date -(a)all properties, funds and dues which are vested in, or realisable by, the Authority shall vest in, or be realisable by, the Central Government;(b)all Nazul lands placed at the disposal of the Authority shall revert to the Central Government;(c)all liabilities which are enforceable against the Authority shall be enforceable against the Central Government; and(d)for the purpose of carrying out any development which has not been fully carried out by the Authority. and for the purpose of realising properties, funds and dues referred to in clause. (a), the functions of the Authority shall be discharged by the Central Government.
