Section 103(3) in The Punjab Town Improvement Act, 1922
(3)After all functions referred to in clause (c) of sub-section (2) are duly discharged, -(a)the properties, funds and dues vested in or realisable by the State Government under clause (a) of sub-section (2) shall stand transferred to, vested in and be realisable by the municipal committee; and(b)all liabilities enforceable against the State Government under clause (b) of that sub-section or incurred by it under this Act, shall be enforceable against the municipal committee.]The Schedule(Referred to in section 59)Further modifications in the Land Acquisition Act, 1894, hereinafter called "the said Act".
