Section 72(2) in Tripura Town and Country Planning Act, 1975
(2)From the said date-(a)all properties, funds and dues which are vested in or realisable by the Planning Authority shall vest in, or be realisable by the State Government;(b)all liabilities which are enforceable against the Planning Authority shall be enforceable against the State Government; and(c)for the purpose of realising properties, funds and dues referred to in Cl. (a), the functions of the Planning Authority shall be discharged by the State Government.
