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[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(4)(d) in Karnataka Urban Development Authorities Act, 1987

(d)Where a provident fund or superannuation fund or any other like fund has been established for the benefit of the employees of the Improvement Board [the Bagalkot Town Development Authority] [These words are to be omitted when Act 12 of 1996 is brought into force.] or the City Improvement Trust Board, Mysore, the moneys standing to the credit of any such fund on the date of commencement of this Act together with any other assets belonging to such fund shall stand transferred to and vest in the Government and the Government shall be liable to discharge the obligations of the Improvement Board, [the Bagalkot Town Development Authority] [These words are to be omitted when Act 12 of 1996 is brought into force.] or the City Improvement Trust Board, Mysore, in respect of such fund;