Section 101(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)With effect from the date specified in the notification under sub-section (1)-(a)all properties, funds and dues which are vested in or realizable by the Board shall vest in and be realizable by the State Government; and(b)all liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.
