Section 98(2) in The Jaipur Development Authority Act, 1982
(2)From the said date-(a)all assets, properties, funds and dues which are vested in, or realisable by the Authority shall vest in, or be realisable by the State Government;(b)all land vesting in, belonging to or placed at the disposal of the Authority shall revert to the State Government;(c)all liabilities which are enforceable against the Authority shall be enforceable against the State Government; and(d)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of realising assets, properties, funds and dues referred to in clause (a), the functions of the Authority s hall be discharged by the State Government.
