Section 34(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)From the date specified under sub-section (1), -(a)all properties, funds and dues which are vested in, or realiseable by, the Authority shall vest in, or be realiseable by, the State Government;(b)all liabilities which are enforceable against the Authority shall be enforceable against the State Government; and(c)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of realising properties, funds and dues referred to in clause (a), the functions of the Authority shall be discharged by the State Government.
