Section 81(2) in Andhra Pradesh Housing Board Act, 1956
(2)With effect from the date specified in the notification under sub-section (1).(a)all properties, funds and dues which are vested in any realizable by the Board shall vest in and be realizable by the Government;(b)all liabilities enforceable against the Board shall be enforceable against the Government to the extent of the properties, funds and dues vested in and realized by the Government;
