Section 58(2) in U.P. Urban Planning and Development Act, 1973
(2)From the said date-(a)all 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 nazul lands 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 purposes of realising properties, funds and dues referred to in Clause (a) the functions of the Authority shall be discharged by the State Government.
