Section 36(3) in Punjab Regional and Town Planning and Development Act, 1995
(3)The assets of the Improvement Trust shall be deemed to include all rights and all property, whether movable and immovable belonging to or vested in the Improvement Trust, including in particular cash balances, reserve funds, investments, deposits and all other interests and rights in or arising out of such property as may be in the possession of the Improvement Trust and all books of account or documents kept or maintained by the Improvement Trust, and the liabilities of the Improvement Trust shall be deemed to include all debts, liabilities and obligations of whatever kind existing and pertaining to the Improvement Trust.
