Section 185(2) in New Town, Kolkata Development Authority Act, 2007
(2)From the date specified under sub-section (1)-(a)all properties, funds and dues which arc vested in, or realisable by the Development Authority, shall vest in, or be realisable by, the State Government;(b)all liabilities which are enforceable against the Development Authority shall be enforceable against the State Government; and(c)for the purpose of carrying out any development which has not been carried out by the Development Authority and for die purpose of realising properties, funds and dues referred to in clause (a) the functions of Development Authority shall be discharged by the State Government.
