Section 13(2) in Arunachal Pradesh Heritage Act, 2015
(2)On the issue of such notification;(a)all the properties, funds and dues which are vested in or realizable by the Authority shall vest in or be realizable by the State Government.(b)all liabilities which are enforceable against the Authority shall be enforcement against the State Government; and(c)for the purpose of carrying out and development which has not been fully carried out by the Authority and for the purpose of realizing properties, funds and dues referred to in clause (a) the functions of the Authority shall be discharged by the State Government.
