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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(2) in Karnataka Krishna Basin Development Authority Act, 1992

(2)The moneys standing to the credit of fund in the Bagalkot Town Development Authority on the date of commencement of this Act together with any other assets belonging to such fund shall stand transferred to and vest in the Authority and the Authority shall be liable to discharge the obligations of Bagalkot Town Development Authority in respect of such funds.