Section 10(2) in Faridabad Complex (Regulation and Development) Act, 1971
(2)On the issue of such notification, this Act and all notifications, rules, bye-laws, orders, directions issued and powers conferred under this Act shall cease to apply to the said area; and such proportionate part of the Administration Funds and other property as the State Government may by specify shall vest in the State Government and the liabilities in the same proportion shall stand transferred to the State Government.
