Section 139(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
(2)From the said date -(a)All properties, funds and dues which are vested in or realizable by the Authority shall vest in, or be realizable by the Government;(b)All Government vacant lands placed at the disposal of the Authority shall revert to the Government;(c)All liabilities which are enforceable against the Authority shall be enforceable against the Government; and(d)For the purposes of carrying out any development which has not been fully carried out by the Authority and for the purposes of realizing properties, funds and dues referred to in clause (a) the functions of the Authority shall be discharged by the Government.
