Section 89(b) in Karnataka Housing Board Act, 1962
(b)the properties, rights and liabilities of the Mysore Housing Board established under the Mysore Housing Board Act, 1955, shall vest in the Board and the moneys at the credit of the Board's fund constituted under the said Act, and the moneys at the credit of the Mysore labour Housing Fund constituted under the Mysore Labour Housing Act, 1949, shall stand transferred to the Housing Board Fund constituted under this Act; and
