Section 53 in Ladakh Autonomous Hill Development Councils Act, 1997
53. Effect of dissolution.
- When an order of dissolution has been passed under section 52, with effect from the date of the order-(a)all the member of the Council shall vacate their offices;(b)all the powers, duties and functions of the Council and Executive Council shall be exercised, discharged and performed by such authority or authorities or such person or persons as may be appointed by the Governor in this behalf; and(c)all property vested in the Council shall until it is reconstituted vest in the Government.
