Section 16(2) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020
(2)Upon the publication of notification under sub-section (1) in the Gazette-(a)the properties specified in such notification shall vest in, and be the properties of the Authority;(b)the contracts specified in that Order shall be deemed to be the contracts of the Authority and all subsisting rights and obligations of the Department of Fisheries under such contracts shall be deemed to be the rights and obligations of the Authority;(c)the liabilities specified in that notification shall be deemed to be the liabilities of the Authority.
