Section 53(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(2)from the said date -(a)all properties, funds and dues which are vested in or realizable by the trust and the chairman, respectively, shall vest in and be realizable by the, municipal council and the Chairman of the council, respectively and(b)all liabilities which are enforceable against the trust shall be enforceable only against the municipal council and(c)for the purpose of completing the execution of any scheme, sanctioned under this Act, which has not been fully executed by the trust, and of realizing properties, funds, and dues referred to in clause (a), the functions of the trust and the Chairman under this act shall be discharged by the municipal council and the Chairman of the council, respectively.
