Section 78(2) in The Himachal Pradesh Town and Country Planning Act, 1977
(2)As from the said date -(a)all the 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 liabilities which are enforceable against the authority shall be enforceable against the State Government;(c)for the purpose of realising properties, funds, and dues referred to in clause (a), the function of the authority shall be discharged by the State Government;(d)all powers and functions to be exercised or discharged by the authority under this Act shall be exercised and discharged by the Director and for the purpose any reference in this Act to the said authority shall be construed as a reference to the Director
