Section 92(2) in Bihar Regional Development Authority Act, 1974
(2)From the said date-(a)all 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 khasmahal lands placed at the disposal of the Authority shall revert to the State Government;(c)all liabilities which are enforceable against the Authority shall be enforceable against the State Government; and(d)for the purposes of carrying out any development which has not been fully carried out by the Authority and for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the Authority shall be discharged by the State Government.
