Section 38(2) in Andhra Pradesh Urban Areas (Development) Act, 1975
(2)Upon the publication of a notification under sub-section (1) -(i)all the powers and functions of the Authority of its Chairman and Vice-Chairman shall, during the period specified in the notification under sub-section (1), be exercised and performed by the Special Officer; and(ii)all property vested in the Authority shall, during period specified in the notification vest in the Government.
