Section 63(3) in The Bihar State Housing Board Act, 1982
(3)All the properties, rights, assets and liabilities of the Department of Housing, Government of Bihar, referred to in sub-section (1) for the purposes referred to in the Government Resolution specified in the said sub-section and all assets acquired by the expenditure referred to in sub-section (2) shall upon the declaration made by the Government under sub-section (2) shall stand transferred to the Board for the purposes of this Act.
