Section 84(2) in Assam State Housing Board Act, 1972
(2)With effect from the date specified in the notification under sub-section (1),-(a)All properties, funds and dues, which are vested in or realizable by the Board shall vest in and be realizable by the State Government;(b)All liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.
