Section 127 in The Orissa Development Authorities Act, 1982
127. Dissolutions of the Authority.
(1)Where the State Government is satisfied that the purposes for which the Authority was established under this Act have been substantially achieved so as to render the continued existence of the Authority unnecessary in the opinion of the State Government, it may, by notification, declare that the Authority shall be dissolved with effect from such date as may be specified in the notification and the Authority shall be deemed to be dissolved accordingly.(2)From the said date-(a)all properties, funds and dues which are vested in or are realisable by the Authority, shall vest in or be realisable by the State Government;(b)all liabilities which are enforceable against the Authority shall be enforceable against the State Government;(c)for the purpose of carrying out any development which has not been fully carried out by the Authority and for the purpose of releasing properties, funds and dues referred to in Clause (a) the function of the Authority shall be discharged by the State Government.
