Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act] Union of India - Subsection Section 39(2)(a) in The National Capital Region Planning Board Act, 1985 (a)all properties funds and dues which are vested in or realisable by the Board shall vest in, or be realisable by, the Central Government;