Section 44(3) in The Pepsu Townships Development Board Act, 1954
(3)[ The properties and funds vested in the State Government under sub-section (2) which remain after meeting out the liabilities of the Board shall be transferred to such local authority or local authorities as may be having jurisdiction over the townships in such proportion as the State Government may by order determine.] [Sub-section (3) added by Punjab Act 19 of 1973, Section 10.]
