Section 48(2) in Himachal Pradesh Societies Registration Act, 2006
(2)In the event of cancellation of the registration of Society under section 44, all the moveable and immovable assets of the Society or its institutions or centres shall vest in the State Government to the extent of assistance, grant, aid or donation that the Society may have received from Central or State Government or any of the statutory bodies, and it shall be the duty of the Collector of the District where the property is situated to take charge of the same on intimation of cancellation by the Registrar.Chapter - IX Offences and Penalties
