Section 71(6) in Kerala District Administration Act, 1979
(6)When a district council is dissolved or superseded under sub-section (1), the Administrative Committee appointed by the Government until the date of reconstitution thereof, and the reconstituted district council thereafter shall be entitled to all the assets and be subject to all the liabilities of the district council as on the date of dissolution or supersession and on the date of' reconstitution respectively.
