Section 29(2) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
(2)From the date referred to in sub-section (1),-(a)all properties, funds and dues which are vested in, or releasable by the Board shall vest in or be reliable by the State Government;(b)all lands placed at the disposal of the Board shall revert to the State Government;(c)all liabilities which are enforceable against the Board shall be enforceable against the State Government.
