Section 33(2) in Kudala Sangama Development Board Act, 1994
(2)With effect from the date specified in the notification under sub-section (1),-(a)all properties, funds and dues which are vested in and realisable by the Board shall vest in and be realisable by the State Government.(b)all liabilities endorsable against the Board shall be endorsable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.
