Section 131(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(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.
