Section 16(1) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(1)The Government may, by notification published in the Gazette, transfer to the Authority-(a)any movable or immovable property of the Department of Fisheries required by the Authority for the discharge of its functions under this Act; and(b)any contract or liability of the Department of Fisheries connected with any of the functions of the Authority.
