Section 78 in The Himachal Pradesh Town and Country Planning Act, 1977
78. Dissolution of authorities.
(1)Whenever in the opinion of the State Government the continued existence of any authority constituted under this Act is un-necessary or undesirable, the State Government may, by notification, declare that such authority shall be dissolved from such date as may be specified therein and the authority shall stand dissolved accordingly.(2)As from the said date -(a)all the properties, funds and dues which are vested in or realisable by the authority, shall vest in, or be realisable by, the State Government;(b)all liabilities which are enforceable against the authority shall be enforceable against the State Government;(c)for the purpose of realising properties, funds, and dues referred to in clause (a), the function of the authority shall be discharged by the State Government;(d)all powers and functions to be exercised or discharged by the authority under this Act shall be exercised and discharged by the Director and for the purpose any reference in this Act to the said authority shall be construed as a reference to the Director
