Section 169 in Maharashtra Housing and Area Development Act, 1976
169. Dissolution of Authority.
(1)The State Government may, by notification in the Official Gazette, declare that, with effect from such date as may be specified in the notification, the Authority shall stand dissolved:Provided that, no such declaration shall be made by the State Government unless a resolution to that effect has been moved in, and passed by, the Maharashtra Legislative Assembly.(2)With effect from the date specified in the notification under subsection (1)-(a)all the members shall vacate their office;(b)all properties, funds and dues which are vested in or realisable by the Authority shall vest in, and be realisable, by the State Government;(c)all liabilities enforceable against the Authority shall be enforceable against the State Government to the extent of the properties, funds, and dues vested in, or realised by the State Government.(3)Nothing in this section shall affect the liability of the State Government in respect of loans or debentures guaranteed under sub-section (5) of section 36.
