Section 45(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)From the said date -(a)All properties, funds and dues which are vested in or realizable by any Authority or Commission shall vest in, or be realizable by the Government;(b)All Government vacant lands placed at the disposal of the Authority or Commission shall revert to the Government;(c)All liabilities which are enforceable against an Authority or Commission shall be enforceable against the Government; and(d)For the purposes of carrying out any development which has not been fully carried out by an Authority or Commission and for the purposes of realizing properties, funds and dues referred to in clause (a) the functions of the Board shall be discharged by the Government.
