30. Devolution of assets and liabilities dissolved or superseded Parishad.
- When a Parishad is dissolved under Section 28 or superseded under Section 29 the Government until the date of the reconstitution thereof and the reconstituted Parishad thereafter, shall be entitled to all the assets and be subject to all the liabilities of the Parishad as on the date of dissolution or supersession and on the date of reconstitution respectively.
