Section 10(7) in The Tamil Nadu Bhoodan Yagna Act, 1958
(7)When the State Board is dissolved or superseded under this section, the Government until the date of the reconstitution thereof and the reconstituted State Board thereafter shall be entitled to all the assets and be subject to all the liabilities of the State Board as on the date of the dissolution or supersession and on the date of the reconstitution respectively.
