Section 93(4) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(4)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may at any lime again establish a Board under section 3 and appoint a Housing Commissioner under section 7, and thereupon -(a)the powers and functions as well as the rights and liabilities in relation to contracts, agreements and other instruments, and suits, appeals and other legal proceedings referred to in clause (b) of sub-section (2) shall re-vest in the Board or the Housing Commissioner, as the case may be;(b)the fund and other properties referred to in clause (c) of sub-section (2) remaining with the State Government after meeting and liabilities referred to in clause (d) thereof shall re-vest in Board.
